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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(6) in The Orissa Development Authorities Rules, 1983

(6)Where two or more persons are joint holders of any debenture or security issued under the Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the Authority by any other of such persons.