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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Meghalaya - Subsection

Section 58(4) in Meghalaya Municipal Act, 1973

(4)Unless the State Government shall otherwise direct the Municipal Fund shall be paid into a government treasury or into any bank or branch thereof used as a Government treasury in or near the municipality and shall be credited to an account called the account of the Municipal Board to which it belongs.Provided that the Board may invest any money not required for immediate use either in Government securities or in any other form of security which may be approved of by State Government.