Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91B] [Entire Act] State of Maharashtra - Subsection Section 91B(7) in The Maharashtra Municipal Corporations Act, 1949 (7)The loss, if any arising from any such deposit or investment shall be debited to the Water and Sewage Fund.]Disposal of Balances
