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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of West Bengal - Subsection

Section 108(4) in West Bengal Town and Country (Planning and Development) Act, 1979

(4)The sinking fund or any part thereof shall be applied in, or towards, the discharge of the loan or part thereof for which such fund was created, and until such loan or part thereof is wholly discharged, the money standing to the credit of the fund shall be applied for no other purpose.