Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 358] [Entire Act] State of Maharashtra - Subsection Section 358(3) in The Maharashtra Municipal Corporations Act, 1949 (3)The loss, if any, arising from any such deposit or investment shall be debited to the Transport Fund.Payments out of Surplus Balance
