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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Nagaland - Subsection

Section 98(3) in Nagaland Municipal Act, 2001

(3)If the cash and the value of the securities at the credit of a Sinking Fund are in excess of the amount, which should be at its credit, the Audit Authority shall certify the amount of such excess sum and the Municipal Council or the Town Council, as the case may be, shall thereupon, transfer the excess sum to the municipal Fund of the Municipality.