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[Cites 0, Cited by 0] [Section 90C(2)] [Section 90C] [Entire Act]

State of Maharashtra - Subsection

Section 90C(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)no portion of any sum of money borrowed or re-borrowed for the execution of any work shall be applied to the payment of salaries or allowances of any municipal officer or servant other than those who are exclusively employed upon the work for the construction of which the money was borrowed: