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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)an estimate of all balances, if any, in the account maintained under section 122A, which will be available for re-appropriation or expenditure at the commencement of the next ensuing official year;