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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(1)(e) in Siliguri Municipal Corporation Act, 1990

(e)any public securities approved by the State Government and shall be held by the Corporation for the purpose of repaying from time to time the loans raised by it by the issue of debentures or otherwise.