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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Gujarat - Subsection

Section 353(3) in The Gujarat Provincial Municipal Corporations Act, 1949

(3)Payments not covered by sub-section (2) may be made by the Transport Manager in cash, and cheques for sums not in excess of two thousand rupees each, signed as aforesaid, may be drawn from time to time to cover such payments.