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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Assam - Subsection

Section 131(4) in Gauhati Municipal Corporation Act, 1971

(4)The Corporation shall provide for the repayment of any such consolidated loan by a sinking fund in the manner laid down in section 128, having regard to the amount transferred to such sinking fund under section 129.