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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(2) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(2)The sinking fund or any part thereof shall be applied in towards, the discharge of the loan for which such fund was created, and until such loan is wholly discharged it shall not be applied for any other purpose.