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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Gujarat - Subsection

Section 355(2)(e) in The Gujarat Provincial Municipal Corporations Act, 1949

(e)any sum required to make good to the Municipal Fund any payment made by the Commissioner out of the Municipal Fund under the provisions of section 86 for the purpose of the Transport Undertaking.