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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(iii) in The Mumbai Municipal Corporation Act, 1888

(iii)the house rate loan and the two market loans raised in 1867 and 1868 under the provisions of the Bombay Municipal Act, [1865] [Bombay 2 of 1865 was repealed by Bombay 3 of 1872.] with interest thereon at the rate of six per centum per annum;