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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Madhya Pradesh - Subsection

Section 116(3) in The M.P. Municipal Corporation Act, 1956

(3)Money standing to the credit of two or more sinking funds may, at the discretion of the Corporation, be invested in a common fund, and it shall not be necessary for the Corporation to allocate the securities held in such investment among the several sinking funds.