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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(2) in The Gujarat Maritime Board Act, 1981

(2)The issue by the Board of such securities direct to and in the name of the Board shall not operate to extinguish or cancel such securities, but every security so issued shall be valid in all respects as if issued to and in the name of, any other person.