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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)All surplus funds over and above what may be required for current expenses, unless deposited or invested as provided for in sub-section (1), shall be deposited in the local Government treasury or such other place of security as may be approved by the Collector.