Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 145] [Entire Act] State of Jharkhand - Subsection Section 145(1) in Jharkhand Municipal Act, 2011 (1)The municipality may borrow money from the State Government for carrying out the purposes of this Act on such terms and conditions as the State Government may determine.
