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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(5) in The City of Nagpur Corporation Act, 1948

(5)Any investment made under this section may, subject to the provisions of sub-section (1), be varied or transposed:Provided that the former sinking fund shall be increased by a sum equal to the sum taken for the purposes of transfer to the latter sinking fund.