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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of West Bengal - Subsection

Section 152(5) in The Calcutta Municipal Corporation Act, 1980

(5)If the-cash and the value of the securities at the credit of a Sinking Fund are in excess of the amount which should be at its credit, the auditors appointed under section 160 shall certify the amount of such excess sum, and the Corporation shall thereupon transfer the excess sum to the Municipal Fund in the General Account.