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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(3)(d) in The Maharashtra Village Panchayats Act, 1959

(d)hold cash imprest on hand, of not more [than one hundred and fifty] [These words were substituted for the letters and figures 'than Rs 50' by Maharashtra 1 of 1998 Section 2(a).] at a time, for contingent purpose of the panchayat;