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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Madhya Pradesh - Subsection

Section 111(a) in The M.P. Municipal Corporation Act, 1956

(a)in the case of duplicate debenture after the lapse of six years from the date of the publication of the notification referred to in sub-section (3) of Section 108 or from the date of the last payment of interest on the original debenture whichever is later;