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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Telangana - Subsection

Section 167(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)in the case of every loan for which a sinking fund is maintained the amount of accumulation in the sinking fund at the close of the year showing separately the amount paid to the credit of the fund in the year;