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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Rajasthan - Subsection

Section 105(2)(d) in The Rajasthan Urban Improvement Act, 1959

(d)the Municipal Board shall keep separate accounts of all moneys respectively received and expended by it under this Act, until all loans raised hereunder have been repaid and until all other liabilities referred to in clause (b) have been duly met.