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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Rajasthan - Subsection

Section 151(5) in Rajasthan Municipalities Act, 2009

(5)If the cash and the value of the securities at the credit of a Sinking Fund are in excess of the amount which should be at the credit of such Sinking Fund, the Auditor shall certify the amount of such excess sum, and the Municipality shall, thereupon, transfer the excess sum to the Municipal Fund in the General Account.