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[Cites 0, Cited by 0] [Section 84J] [Entire Act]

State of Maharashtra - Subsection

Section 84J(1) in Nagpur Improvement Trust Act, 1936

(1)The Accountant General, [Bombay] shall examine the said sinking funds every year and ascertain whether the cash and the current value of the securities at the credit of such funds are actually equal to the amount which would have accumulated, had investments been regularly made and had the rate of interest as originally estimated been obtained therefrom.