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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 152(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)If any money borrowed or deemed to have been borrowed by the Corporation from the Government or any interest or costs due in respect thereof be not repaid according to the conditions of the loan, the Government may attach the Corporation Fund or any part thereof.