Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 147 in Jharkhand Municipal Act, 2011

147. Credit rating of Municipal Bonds.

(1)A municipality shall, if and when required for the purpose of raising funds through a Municipal Bond, arrange to have a credit rating of the Municipality by a Credit Rating Agency, duly approved by the Central Government, in this regard.
(2)The municipality shall provide to the Credit Rating Agency such information as it may require.