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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Maharashtra - Subsection

Section 121(2)(d) in Nagpur Improvement Trust Act, 1936

(d)[the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] shall keep separate accounts of all moneys respectively received and expended by it under this Act, until all loans raised thereunder have been repaid, and until all other liabilities referred to in clause (b) have been duly met.