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[Cites 0, Cited by 0] [Section 119A] [Entire Act]

State of Maharashtra - Subsection

Section 119A(4) in The Mumbai Municipal Corporation Act, 1888

(4)Any moneys of the said Fund, not used or not immediately to be used in accordance with the last preceding sub-section, shall be invested by the Commissioner, on behalf of the Corporation, with the sanction of the [the Standing Committee] in such manner as he deems fit and proper.