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Bombay Presidency - Section

Section 119 in The Bombay Provincial Municipal Corporations Act, 1949

119. Coupons attached to debentures to bear signature of Chairman of Standing Committee and Commissioner. - All coupons attached to debentures issued under this Act shall be signed by the Chairman of the Standing Committee and the Commissioner on behalf of the Corporation and such signatures may be engraved, lithographed or impressed by any mechanical process.