Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 208] [Entire Act]

Greater Bengaluru City Corporation -

Section 208(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)All sums received in respect of any investment under sub-section (1)shall, as soon as possible, after their receipt, be paid into the Sinking Fund andshall be invested in the manner laid down in that sub-section.