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[Cites 0, Cited by 1] [Section 113] [Entire Act]

State of Maharashtra - Subsection

Section 113(5) in The Maharashtra Municipal Corporations Act, 1949

(5)Any investment made under sub-section (1) may be varied from time to time or may be transferred from one sinking fund to another:Provided that the fund from which the transfer is made shall be reimbursed the value of such investment as on the date on which the transfer is made.