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

State of Maharashtra - Subsection

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

(i)if, when the loans were raised they were made repayable from sinking funds, the Corporation shall establish sinking funds for the repayment of the loans and shall pay into the funds such sums, on such dates as may have been fixed when the loans were raised;