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State of Maharashtra - Section

Section 82I in Nagpur Improvement Trust Act, 1936

82I. [ Advance from capital account to revenue account. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 26.]

(1)Any deficit in the revenue account at the end of any financial year may be made good by an advance from the capital account.
(2)Every such advance shall be refunded to the capital account in the following financial year.]