Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 112] [Entire Act] State of Assam - Subsection Section 112(2) in Gauhati Municipal Corporation Act, 1971 (2)Such moneys shall likewise be applied in payment of all sums payable out of this Municipal Fund under any other enactment or the time being in force.
