Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(iv) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975 (iv)No debentures shall be issued, except with the guarantee by the State Government as to the repayment of principal and payment of interest.
