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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Sikkim - Subsection

Section 122(3) in Sikkim Urban and Regional Planning and Development Act, 1998

(3)The sinking fund shall be applied in or towards, the discharge of the loan for which such fund was created and until such fund is wholly discharged, it shall not be applied for any other purpose.