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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Nagaland - Subsection

Section 93(1)(ii) in Nagaland Municipal Act, 2001

(ii)The amount of loan, the rate of interest to be paid for such loan and the terms and conditions, including the date of floatation, the time and method or repayment, shall be subject to the approval of the Government.