Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act] State of West Bengal - Subsection Section 72(1)(d) in The Chandernagore Municipal Corporation Act, 1990 (d)the aggregate amount which has, up to the date of the statement, been applied for the purpose of repayment of loan under section 71.