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 181] [Entire Act] State of Odisha - Subsection Section 181(3) in The Orissa Municipal Corporation Act, 2003 (3)The said Standing Committee shall, upon the application of the holder of stock Certificate, convert the same into debentures or securities of the loan to which it relates.
