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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Assam - Subsection

Section 81(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)The sinking fund or any part thereof shall be applied in or towards, the discharge of the loan or part thereof for which such fund is created and until such loan or part thereof is wholly discharged the money standing to the credit of the fund shall be applied for no other purpose.