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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Uttar Pradesh - Subsection

Section 82(d) in The U.P. Municipalities Act, 1916

(d)holding a debenture or otherwise being interested in a loan raised by, or on behalf of, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or