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[Cites 0, Cited by 0] [Section 460LL(2)] [Section 460LL] [Entire Act]

State of Maharashtra - Subsection

Section 460LL(2)(ii) in The Mumbai Municipal Corporation Act, 1888

(ii)in meeting any charges to be defrayed out of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] to the extent which the balance available in the fund is insufficient for the purpose.