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

State of Nagaland - Subsection

Section 98(2) in Nagaland Municipal Act, 2001

(2)The Municipal Council or the Town Council as the case may be, shall forth with, pay into the Sinking Fund such amount, as the Audit Authority may certify to be a deficit in respect of such Fund, unless the Government specially sanctions a gradual re-adjustment of such deficit.