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[Cites 0, Cited by 0] [Section 149(3)] [Section 149] [Entire Act]

State of West Bengal - Subsection

Section 149(3)(c) in The Calcutta Municipal Corporation Act, 1980

(c)in the case of a duplicate debenture, after the lapse of six years from the date of the order for issue of the duplicate debenture or from the date of the last payment of interest on the original debenture, whichever date is later.