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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(3)(c) in West Bengal Municipal Corporation Act, 2006

(c)the fund is required to be used in such project in order to ensure safety of a certain Corporation Property, and the Corporation is sure of earning profit within a period of five years from the date of such investment.