Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 160] [Entire Act] State of Gujarat - Subsection Section 160(3) in Gujarat Panchayats Act, 1961 (3)Any sum in the fun which may not be required for the current expenditure, may be invested in such manner at may be prescribed.(D)Officers and Servants
