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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Jharkhand - Subsection

Section 144(4) in Jharkhand Municipal Act, 2011

(4)The municipality shall forthwith pay into a Sinking Fund such amount as the auditor appointed under section 117 may certify to be deficit in respect of such Sinking Fund, unless the State Government specially sanctions a gradual readjustment of such deficit.