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NCT Delhi - Section
Section 100 in The Delhi Municipal Corporation Act, 1957
100. [ Municipal Fund to be kept in the State Bank of India. [Substituted by Delhi Act 12 of 2011, section 14, for section 100 (w.e.f. 13-1-2012).]
- All moneys payable to the credit of the Municipal Fund in the General Account shall be received by the Commissioner of each Corporation and shall be forthwith paid into the State Bank of India to the credit of the said Account which shall be entitled "The General Account of the Municipal Fund of the Corporation.]| Section 100 before substitution by Delhi act 12 of 2011, read as under:100. Municipal Fund to be kept in the State Bank of India.- All moneys payable to the credit of the Municipal Fund in the General Account shall be received by the Commissioner and shall be forthwith paid into the State Bank of India to the credit of the said Account which shall be entitled The General Account of the Municipal Fund of Delhi. |