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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Nagpur Province - Subsection

Section 93(1) in The City of Nagpur Corporation Act, 1948

(1)All debentures issued under this Act shall be in such forms as the Corporation may, in the case of a loan raised out of India with the previous sanction of the Central Government and in every other case with the previous sanction of the State Government, prescribe.