Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(3) in The Orissa Town Planning and Improvement Trust Act, 1956

(3)The holder of any debenture in any form prescribed under Subsection (1) may obtain in exchange therefor, upon such terms as the Planning authority may, from time to time determine a debenture in any other form so prescribed.