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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Gujarat - Subsection

Section 126(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)the loans borrowed in previous years for which the Corporation is liable and which have not been completely repaid before the commencement of the year, with particulars of the amount outstanding at the commencement of the year, the date of borrowing and the annual loan charges;