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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Nagaland - Subsection

Section 98(1) in Nagaland Municipal Act, 2001

(1)All Sinking Funds constituted under this Act, shall be subject to annual examination of Audit Authority, who shall ascertain whether the cash and the value of securities belonging thereto, are equal to the amount, which should be at the credit of such Funds, had the investment under section 95 been regularly made and had the interest accruing on account of such investment been regularly obtained.