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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Maharashtra - Subsection

Section 98(2) in The City of Nagpur Corporation Act, 1948

(2)The terms of every such consolidated loan and the rates at which exchange into such a consolidated loan shall be permitted shall, save in the case of a loan granted by the State Government, be subject to the previous approval of the State Government.