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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(xxxii) in The Maharashtra Regional and Town Planning Act, 1966

(xxxii)under sub-section (3) of section 130, the sum to be kert in current account in the Reserve Bank of India or the State Bank of India or any otter approved Bank;