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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Nagpur Province - Subsection

Section 99(1) in The City of Nagpur Corporation Act, 1948

(1)All money paid into a sinking fund shall, as soon as possible be invested by the Corporation in -
(a)Government securities, or
(b)Securities guaranteed by Government, or
(c)Nagpur Municipal debentures, and shall be held by the Corporation for the purpose of repaying from time to time the debentures issued by it.