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State of Maharashtra - Section

Section 50 in The Maharashtra Electricity (Supply) Rules, 1963

50. Arrangements regarding maintenance of the register, etc.

- The Board may subject to the provisions of these rules, make any arrangement with any banking or other company or broker or financial agent and fix the remuneration to be paid therefor, with regard to the issue of securities, payment of- periodical interest on securities and also all other matters incidental to the issue, management and redemption of securities.