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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3) in The Orissa Panchayat Samiti Act, 1959

(3)All moneys received by the Samiti shall be lodged in the nearest Government Treasury or with the sanction of the Government in any Bank approved by them.] [Substituted vide Orissa Act No. 24 of 1961.]