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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Uttar Pradesh - Subsection

Section 168(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)in the case of payment of the principal sum without the issue of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-section (2) of Section