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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(3) in The Calcutta Municipal Corporation Act, 1980

(3)The money credited to the Municipal Fund in the Water-supply, Sewerage and Drainage Account shall, subject to the regulations made in this behalf, be applied for the purposes of water-supply, sewerage and drainage.