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[Cites 0, Cited by 3] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(1) in Assam Panchayat Act, 1994

(1)An Anchalik Panchayat may, subject to the provisions of any law relating to the raising of loan by local authorities for the time being in force, raise from time to time, with the approval of the Government, loans for the purpose of this Act, and create a sinking fund for the re-payment of such loans.