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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967

(2)Any money advanced to the Company under sub-section (1) shall, subject to the prior payment of municipal rates and any sum due to Government on account of taxes or fees, be a first charge upon the undertaking of the Company.