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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Jharkhand - Subsection

Section 133(2)(b) in Jharkhand Municipal Act, 2011

(b)no portion of any loan raised for any of the purposes shall be applied to the payment of salaries or allowances to any officer or other employee of the municipality, other than those who are exclusively employed for the purpose for which the loan has been raised.