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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Chattisgarh - Subsection

Section 87(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)all moneys received by or on behalf of the Corporation under the provisions of this Act or of any other law for the time being in force or under any contract;