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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

Nagpur Province - Subsection

Section 99(1)(c) in The City of Nagpur Corporation Act, 1948

(c)Nagpur Municipal debentures, and shall be held by the Corporation for the purpose of repaying from time to time the debentures issued by it.