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 83B] [Entire Act] State of Maharashtra - Subsection Section 83B(7) in The City of Nagpur Corporation Act, 1948 (7)The loss, if any, arising from any such deposit or investment shall be debited to 'the Sewage and Water Fund'].
