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104. Application of Municipal Fund. (1) The moneys from time to time credited to the Municipal Fund shall be applied in payment of all sums, charges and costs necessary for carrying out the provisions of this Act, and of the rules, regulations and bye-laws made thereunder, or of which payment is duly directed, sanctioned or required by or under any of the provisions of this Act. (2) Such moneys shall likewise be applied in payment of all sums payable out of the Municipal Fund under any other enactment for the time being in force. 1. Subs. by Act 71 of 1971, s. 7(b) and the Second Schedule, for "clauses (c), (e) or (f)" (w.e.f. 3-11-1971). 2. Subs. by Act 67 of 1993, s. 75, for certain words and brackets (w.e.f. 1-10-1993). 3. The words "or the Delhi Transport Committee" omitted by Act 71 of 1971, s. 7(b) and the Second Schedule (w.e.f.3-11-1971).    |
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