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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(1)(b) in The Gurugram Metropolitan Development Authority Act, 2017

(b)such share of moneys collected by the Municipal Corporation, Gurugram prior to the commencement of this Act and deposited with the State Government, as the State Government may determine;