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State of Jharkhand - Section

Section 136 in Jharkhand Municipal Act, 2011

136. Establishment of Sinking Fund.

- The municipality shall establish a Sinking Fund in respect of each loan raised under section 133 for the repayment of money borrowed, or debentures issued, and shall, every year, pay into such Sinking Fund such sum as shall be sufficient for the repayment, within the period fixed for the loan, of the money borrowed or the debentures issued.