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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(2)(e) in The Gujarat Provincial Municipal Corporations Act, 1949

(e)allow for a cash balance at the end of the said year exclusive of the balance, if any, of any special fund of not less than one lakh of rupees or such smaller amount as the Corporation may from time to time fix.