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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Gujarat - Subsection

Section 96(2)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)provide for payment as they fall due, of all sums and of all instalments of principal and interest for which the Corporation may be liable under this Act other than sums and instalments of principal and interest for which the Corporation may be liable by reason of the acquisition, extension, administration, operation and maintenance of the Transport Undertaking;