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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Corporation Fund shall be held by the Corporation in trust for the purposed of this Act subject to the provisions herein contained and a general account relating to all moneys received by or on behalf of the Corporation shall be maintained.