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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(o) in The Maharashtra Village Panchayats Act, 1959

(o)[ all sums received by way of commission by a panchayat, when acting as an insurance agent for implementing any rural insurance Scheme of the Life Insurance Corporation of India.] [Clause (o) was added by Maharashtra 36 of 1965 Section 32(2).]