Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The Corporation may apply a sinking fund, or any part thereof in or towards the discharge of the loan for which such fund is established, and, until such loan or part is wholly discharged, shall not apply the same for any other purpose.