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State of Rajasthan - Section

Section 145 in Rajasthan Municipalities Act, 2009

145. Establishment of Sinking Fund.

- The Municipality shall establish a Sinking Fund in respect of each loan raised under Section 142 for the repayment of moneys borrowed and shall, every year, pay into such Sinking Fund such sum as shall be sufficient for the repayment, within the period fixed for the loan, of the moneys borrowed.