Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 460LL(2)] [Section 460LL] [Entire Act] State of Maharashtra - Subsection Section 460LL(2)(i) in The Mumbai Municipal Corporation Act, 1888 (i)in making good or in reduction of any deficit in the amount to be transferred in any year to the municipal fund under section 460KK; and