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[Cites 0, Cited by 0] [Section 130(4)] [Section 130] [Entire Act]

State of Maharashtra - Subsection

Section 130(4)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)in the purchase of shares of co-operative societies, or shares or debentures of any corporation (including a company) owned or controlled by the State, as the State Government may, by general or special order approve in this behalf, and vary such investments for others of the like nature and the income resulting from the securities, shares or debentures and the proceeds of the sale of the same shall be credited to the district fund].