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[Cites 0, Cited by 0] [Section 90F] [Entire Act]

State of Maharashtra - Subsection

Section 90F(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)All money paid into a sinking fund shall within one month of the date on which the payment was due to be made under sub-section (1) of section 90E be invested in public securities.