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[Cites 0, Cited by 0] [Section 415(4)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(4)(d) in The City of Nagpur Corporation Act, 1948

(d)the times, circumstances, and conditions at or under which payments may be made out of any funds established under the Act and the conditions under which such payments shall discharge the fund from further liability;