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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Chattisgarh - Subsection

Section 116(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)All dividends and other sums received in respect of any such investment shall, as soon as possible after receipt, be paid into the appropriate sinking fund and invested in the manner prescribed by sub-section (1).