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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Jharkhand - Subsection

Section 140(3) in Jharkhand Municipal Act, 2011

(3)The purchase by, or the transfer, assignment or endorsement to, the municipality of any debenture issued by it shall not operate to extinguish or cancel such debenture and every such debenture shall be valid and negotiable in the same manner and to the same extent as if it were held by, or transferred, assigned or endorsed to, any other person.