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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Telangana - Subsection

Section 184(2)(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)allow for a cash balance at the end of the said year exclusive of the balances, if any, in any special fund constituted under section 177 of a sum prescribed in this behalf.