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[Cites 0, Cited by 0] [Section 337(2)] [Section 337] [Entire Act]

State of Rajasthan - Subsection

Section 337(2)(xxviii) in Rajasthan Municipalities Act, 2009

(xxviii)for prescribing the manner in which repaying capacity of a Municipality shall be ascertained for the purposes of granting loan or giving grantee for a loan raised by the Municipality;