Section 130(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The district fund shall be kept-(a)in the Government treasury or in the bank to which the business of the Government treasury has been made over, or(b)subject to such conditions as the State Government may specify in this behalf, in such co-operative society as may be approved by the State Government;[* * * *] [Proviso was deleted by Maharashtra 6 of 1975, Section 39(c)]
