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

State of West Bengal - Subsection

Section 184(2)(d) in The Howrah Improvement Act, 1956

(d)the Commissioners of the Howrah Municipality shall keep separate accounts of all moneys respectively received and expended by them under this Act until all loans raised hereunder have been repaid, and until all other liabilities referred to in clause (b) have been duly met.'.]]