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 157(1)] [Section 157] [Entire Act]

State of Haryana - Subsection

Section 157(1)(d) in Haryana Municipal Corporation Act, 1994

(d)the aggregate amount which has up to the date of the statement been applied under section 156, in or towards discharging loans.