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[Cites 0, Cited by 0] [Section 90C(1)] [Section 90C] [Entire Act]

State of Maharashtra - Subsection

Section 90C(1)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)no loan shall be raised unless the State Government has approved the terms on and the method by which the loan is to be raised and repaid;