Section 58(rb) in The City of Nagpur Corporation Act, 1948
(rb)with the previous sanction of the State Government and subject to such terms and conditions as the State Government may impose, subscribing to the share capital of any company or co-operative society, with a limited liability established or to be established for maintaining or setting up a slaughter-house or plant for the treatment of town refuse, or for providing any other services in the City, useful to the Corporation in carrying out any of the duties imposed upon it by or under this Act or any other law for the time being in force;]
