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[Cites 0, Cited by 0] [Section 84J] [Entire Act]

State of Maharashtra - Subsection

Section 84J(2) in Nagpur Improvement Trust Act, 1936

(2)The Trusts shall forthwith pay into any sinking fund any amount which the Accountant General may certify to be the deficiency therein after examination as aforesaid, unless the [State] [Substituted for 'Provincial' by A. O. 1950.] Government specially sanctions a gradual readjustment.]