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[Cites 0, Cited by 0] [Section 84G(1)] [Section 84G] [Entire Act]

State of Maharashtra - Subsection

Section 84G(1)(c) in Nagpur Improvement Trust Act, 1936

(c)debentures issued by the Trust, in the joint names of the Secretary to the Government [Bombay] [Substituted for 'Madhya Pradesh' Bom. A.O. 1956.] in the Finance Department, and the Accountant General of the [Bombay] [Substituted for 'Madhya Pradesh' Bom. A.O. 1956.], to be held by them as trustees for the purpose of repaying from time to time, the loans for which the sinking fund is established.