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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Nagpur Province - Subsection

Section 99(3) in The City of Nagpur Corporation Act, 1948

(3)Money standing to the credit of two or more sinking funds may, at the discretion of the Corporation, be invested in a common fund, and it shall not be necessary for the Corporation to allocate the securities held in such investments among the several sinking funds.