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

Nagpur Province - Subsection

Section 83B(2) in The City of Nagpur Corporation Act, 1948

(2)All moneys received by or on behalf of the Corporation under clauses (a) and (b) of section 115A or any other moneys received for the purposes of Chapters XIII, XIV, XVI and XVII shall be credited to the Sewage and Water Fund.