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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Meghalaya - Subsection

Section 58(2) in Meghalaya Municipal Act, 1973

(2)There shall be pleased to the credit of-
(a)the balance, if any, standing at the credit of the Board at the commencement of this Act.
(b)all sums received by, or on behalf of the Board under this Act or otherwise;
(c)all sums received under any loan raised by the Board,