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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(1) in Chennai City Municipal Corporation Act, 1919

(1)The corporation shall maintain sinking funds for the re-payment of money borrowed on debentures issued and shall pay by quarterly instalments into such sinking funds such sum as will be sufficient for the re-payment within the period fixed for the loan of all moneys borrowed on debentures issued.