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State of Maharashtra - Section

Section 21 in The Maharashtra Industrial Development Rules, 1962

21. Debentures ordinarily payable to bearer.

- Unless otherwise resolved by the Corporation in a general meeting, any debentures which may be issued by the Corporation may be so framed that the principal money and interest thereby secured shall be payable to the bearer and free from any equities between the Corporation and the persons to whom the same may be issued.