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

Bombay Presidency - Subsection

Section 116(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)if when such loans were raised the loans were made repayable from sinking funds, the Corporation shall establish sinking funds for the repayment of such loans and shall pay into such funds such sums on such dates as may have been fixed when the loans were raised;