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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Chattisgarh - Subsection

Section 108(4) in The Chhattisgarh Municipalities Act, 1961

(4)Notwithstanding anything contained in sub-sections (1), (2) and (3) a Council shall maintain cash balance not less than such amount as may be prescribed by rules in the office for meeting the current charges and may recoup the same as and when such cash balance is depleted on account of expenditure therefrom.