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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Telangana - Subsection

Section 152(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)the Corporation may at any time apply the whole or any part of a sinking fund set apart under this section in or towards the discharge of the moneys for the repayment of which the fund has been established: