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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Madhya Pradesh - Subsection

Section 120(2) in The M.P. Municipal Corporation Act, 1956

(2)The Corporation shall forthwith pay into any sinking fund any sum by which the auditor may certify the fund to be deficient, unless the Government by general or special order sanctions a gradual readjustment.