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[Cites 0, Cited by 0] [Section 58(13)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(13)(a) in Himachal Pradesh Waqf Rules, 2016

(a)in one or other of the following securities:-
(i)promissory notes, debentures, stocks or other securities of the Central Government;
(ii)stock or debentures of, or shares in companies, the interest wherein shall have been guaranteed by the State Government or the Central Government;
(iii)debentures or other securities for money issued by or on behalf of any Municipal body under the authority of any Act; or