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[Cites 0, Cited by 0] [Section 249(3)] [Section 249] [Entire Act]

State of Himachal Pradesh - Subsection

Section 249(3)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)allow for a balance at the end of said year of not less than such sum or percentage of income as may, from time to time, be fixed by the Director either generally for all municipality or specially for any municipality.