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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(4) in The Chandernagore Municipal Corporation Act, 1990

(4)The Corporation shall forthwith pay into any Sinking Fund such amount as the auditors appointed under section 80 may certify to be deficit unless the State Government specially sanctions a gradual readjustment of such deficit in respect of such fund.