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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Municipalities Development Fund Rules, 1984

(2)The Collector concerned of the District will ensure the opening of an account for each Municipality in his jurisdiction with a Bank doing treasury business in Rajasthan or with the Post Office Saving Bank designated as 'Municipal Development Fund' or in Government Treasury or sub-treasury as personal Deposit Account.