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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Chattisgarh - Subsection

Section 108(2) in The Chhattisgarh Municipalities Act, 1961

(2)In places where there is no such treasury or sub-treasury or banks, the Municipal fund may, with the previous approval of the State Government, be deposited with any banker who furnishes such security for the safe custody and repayment on demand of the fund so deposited as the State Government may, in each case, think sufficient.