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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(1)(a) in The Howrah Improvement Act, 1956

(a)meeting all charges for interest and sinking fund due on account of any loan taken in pursuance of clause (a) of section 58, or section 99, and all other charges incurred in connection with such loans;