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[Cites 0, Cited by 2] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(1) in The Gujarat Municipalities Act, 1963

(1)Subject to the provisions of sub-sections (2) and (3) all moneys constituted municipal fund received by or on behalf of a municipality shall be deposited in the Government treasury or such other place or security as may be prescribed by the rules of the municipality.