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[Cites 0, Cited by 0] [Section 115] [Entire Act]

Bombay Presidency - Subsection

Section 115(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The amount which should be at the credit of a sinking fund shall be calculated on the basis of the present value of all future payments required to be made to such fund under the provisions of this Act, on the assumption that all investments are regularly made and the rate of interest as originally estimated is obtained therefrom.