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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Madhya Pradesh - Subsection

Section 116(1) in The M.P. Municipal Corporation Act, 1956

(1)All money paid into a sinking fund shall, as soon as possible be invested by the Corporation in ;-
(a)Government securities; or
(b)securities guaranteed by Government; or
(c)municipal debentures of the City.
and shall be held by the Corporation for the purpose of repaying from time to time the debentures issued by it.