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 159] [Entire Act] State of Gujarat - Subsection Section 159(2) in The Gujarat Panchayats Act, 1993 (2)Any surplus funds in the hands of a panchayat which may not be required for current charges may be invested in such manner as may be prescribed.
