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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(1)(c) in The Gurugram Metropolitan Development Authority Act, 2017

(c)all moneys received by the Authority from the Central Government or the State Government or the Municipal Corporation, Gurugram by way of grants, loans, advances or otherwise;