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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xiii) in The Maharashtra Village Panchayats Act, 1959

(xiii)under section 58, prescribing the custody in which all funds received by and all sums accruing to Panchayat shall be kept;