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[Cites 0, Cited by 0] [Section 120(4)] [Section 120] [Entire Act]

State of Assam - Subsection

Section 120(4)(b) in Gauhati Municipal Corporation Act, 1971

(b)Provide for the payment of all instalments of the principal and interest as they fall due for which the Corporation may be liable in respect of loans contracted by it;