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[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Maharashtra - Subsection

Section 130(2)(h) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(h)the inteset on and the sale proceeds of any securities [and the dividends payable in respect of and the sale proceeds of, shares, if any] [These words were inserted by Maharashtra 6 of 1975 Section 39(a)] held by the Zilla Parishad;