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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 148(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)The Corporation shall maintain sinking funds for the repayment of money borrowed on debentures issued and shall pay every year into such sinking funds such sum as will be sufficient for the repayment within the period fixed for the loan of all moneys borrowed on the debentures issued.