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[Cites 0, Cited by 0] [Section 139(1)] [Section 139] [Entire Act]

State of Jharkhand - Subsection

Section 139(1)(d) in Jharkhand Municipal Act, 2011

(d)such other public securities as may be approved by the State Government, and shall be held by the municipality for the purpose of repaying, from time to time, the loans raised by it by the issue of debentures or otherwise.