Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of West Bengal - Subsection Section 73(2) in The Chandernagore Municipal Corporation Act, 1990 (2)The amount which should be at the credit of a Sinking Fund shall be calculated on the basis of the sums credited to such fund under subsection (1) of section 70.
