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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

State of Maharashtra - Subsection

Section 83A(4) in The City of Nagpur Corporation Act, 1948

(4)Any moneys of the said Fund, not used or not immediately to be used in accordance with sub-section (3), shall be invested by the Commissioner, on behalf of the Corporation with the sanction of the [Standing Committee] in such manner as he deems fit and proper.