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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(1)(cc) in The Mumbai Municipal Corporation Act, 1888

(cc)[ an estimate of the amounts due to be transferred during the next ensuing official year to the municipal fund under the provisions of sections 460KK and 460LL;] [This clause was inserted by Bombay 48 of 1948, Section 27.]