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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Maharashtra - Subsection

Section 98(5) in The City of Nagpur Corporation Act, 1948

(5)The provisions of section 97 shall apply to each sinking fund established under sub-section (4) :Provided that, in calculating the sum to be paid into any such sinking fund in pursuance of section 97, any sums transferred to that fund in pursuance of the proviso to section 101 shall be taken into account.