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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Punjab - Subsection

Section 96(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(2)All moneys received by the Zila Parishad shall be kept in a Government Treasury or Sub-Treasury or in the Bank to which the Government Treasury business has been made over unless the Government in any case otherwise permits.