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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Gujarat - Subsection

Section 109(1)(ii) in The Gujarat Provincial Municipal Corporations Act, 1949

(ii)no loan shall be raised unless the [State] [This words was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government has approved the terms on and the method by which the loan is to he raised and repaid;