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State of Chattisgarh - Section

Section 93 in The Chhattisgarh Municipal Corporation Act, 1956

93. Investment of surplus money.

- Surplus money at the credit of the municipal fund, which cannot immediately or at an early dale be applied to the purposes of this Act or of any loan raised thereunder, may from time to lime be deposited in any bank or co-operative society approved by the Government or may be invested in public securities.