Legal Document View

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
[Cites 0, Cited by 0] [Section 195C(3)] [Section 195C] [Entire Act]

State of Maharashtra - Subsection

Section 195C(3)(b) in The Mumbai Municipal Corporation Act, 1888

(b)to make up, after taking into account any such sinking fund, the amount which [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may be liable to repay at the maturity of such loan.