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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(2) in Tamil Nadu State Housing Board Act, 1961

(2)All dividends and other sums received in respect of any such investment shall, as soon as possible after receipt, be paid into the sinking fund and invested in the manlier laid down in sub-section (1).