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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Bihar - Subsection

Section 107(2)(b) in The Bihar Municipal Act, 2007

(b)no portion of any loan raised for any of the purposes referred to in that sub-section shall be applied to the payment of salaries or allowances to any officer or other employee of the Municipality, other than those who are exclusively employed for the purpose for which the loan has been raised.