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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Sikkim - Subsection

Section 122(2) in Sikkim Urban and Regional Planning and Development Act, 1998

(2)The Authority shall maintain a sinking fund for the repayment of money borrowed under sub-section (1) and shall pay every year into the sinking fund such sum as may be sufficient for repayment within the period fixed of a all money so borrowed.