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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(2) in Assam Municipal Act, 1956

(2)There shall be placed to the credit thereof:-
(a)the balance, if any, standing at the credit of the Board at the commencement of this Act;
(b)all sums received by, or on behalf of, the. Board under this Act or otherwise;
(c)all sums received under any loan raised by the Board.