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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Telangana - Subsection

Section 167(1)(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)the loans repaid in the year and, in the case of the loans repaid in installments or by annual drawings, the amounts repaid in the year, and the balance due at the close of the year;