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State of Rajasthan - Section

Section 96 in Rajasthan Panchayati Raj Act, 1994

96. Power to invest surplus funds.

- It shall be lawful for a Panchayati Raj institution with the sanction of the State Government, to invest any surplus funds in its hands, which may not be required charges, in public securities in the name of the Panchayat, Panchayat Samiti or the Zila Parishad, as the case may be.