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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Chattisgarh - Subsection

Section 108(1) in The Chhattisgarh Municipalities Act, 1961

(1)In places where there is a Government treasury or sub-treasury or a bank to which the Government treasury business has been made over, the Municipal fund shall be kept in such treasury, sub-treasury or bank.