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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 144(1)(ii) in Jammu and Kashmir Municipal Corporation Act, 2000

(ii)the amount of loan, the rate of interest and the terms including the date of floatation, the time and method of the repayment and the like shall be subject to the approval of the Government.