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[Cites 0, Cited by 0] [Section 140(3)] [Section 140] [Entire Act]

State of Maharashtra - Subsection

Section 140(3)(b) in The Maharashtra Village Panchayats Act, 1959

(b)[suggest] [This word was substituted for the word 'direct' by Maharashtra 36 of 1965, Section 59(2)(b).] that the matter be reinvestigated at the next audit or at any earlier date, or