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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Bombay Presidency - Subsection

Section 84(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)Payment not covered by sub-section (2) may be made by the Commissioner in cash and cheques for sums not in excess of two thousand rupees each, signed as aforesaid, may be drawn from time to time to cover such payments if the amount of cash in hand is insufficient for the purpose.