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[Cites 0, Cited by 0] [Section 90C(2)] [Section 90C] [Entire Act]

State of Maharashtra - Subsection

Section 90C(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)no portion thereof shall, without the previous sanction of the State Government be applied to any purpose other than that for which it borrowed; and,