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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Chattisgarh - Subsection

Section 102(2)(ii) in The Chhattisgarh Municipal Corporation Act, 1956

(ii)no portion of any sum of money borrowed under clause (i) of sub-section (1) shall be applied to the payment of salaries or allowances of any municipal officers or servants, other than those who are exclusively employed upon the works for the construction of which the money was borrowed :