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[Cites 0, Cited by 0] [Section 249(3)] [Section 249] [Entire Act]

State of Himachal Pradesh - Subsection

Section 249(3)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)provide for the payment, as they fall due, of all instalments of principal and interest for which the municipality may be liable in respect of loans contracted by it ;