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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Nagpur Province - Subsection

Section 102(ii) in The City of Nagpur Corporation Act, 1948

(ii)all securities and cash held by the Nagpur Municipal Committee in sinking funds, if any, established for the repayment of such loans, shall be transferred to the Corporation and shall be held by it as part of the sinking funds established under clause (i);