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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(2)(d) in Chennai City Municipal Corporation Act, 1919

(d)[ fixed deposit in any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act V of 1970)] [Added by Tamil Nadu Act 42 of 1974.]