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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of West Bengal - Subsection

Section 143(5) in The Calcutta Municipal Corporation Act, 1980

(5)The provisions of sections 145 and 146 shall apply to each Sinking Fund established under sub-section (4) of this section :Provided that in calculating the sum to be paid to the credit of any such Sinking Fund in pursuance of section 145, any sums transferred to such fund shall be taken into account.