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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Tamilnadu - Subsection

Section 183(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)The terms of any such consolidated loan and the form of its scrip and the rates at which exchange into such consolidated loan shall be permitted shall be subject to the prior approval of the Government.