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 82I] [Entire Act] State of Maharashtra - Subsection Section 82I(1) in Nagpur Improvement Trust Act, 1936 (1)Any deficit in the revenue account at the end of any financial year may be made good by an advance from the capital account.
