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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of West Bengal - Subsection

Section 147(1)(g) in The Calcutta Municipal Corporation Act, 1980

(g)such other public securities as may be approved by the State Government, and shall be held by the Corporation for the purpose of repaying, from time to time, the loans raised by it by the issue of debentures or otherwise.