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[Cites 0, Cited by 0] [Section 90B] [Entire Act]

State of Maharashtra - Subsection

Section 90B(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(4)The moneys credited to the said Fund from time to time shall be applied only for payment of sums, charges and costs necessary for the purposes of carrying into effect the provisions of Chapters XIII and XIV.