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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Bihar - Subsection

Section 113(1)(d) in The Bihar Municipal Act, 2007

(d)Such other public securities as may be approved by the State Government, and shall be held by the Municipality for the purpose of repaying, from time to time, the loans raised by it by the issue of debentures or otherwise.