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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Uttar Pradesh - Subsection

Section 168(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)in the case of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-section (3) of Section 165 or from the date of the last payment of interest on the original debenture, whichever date is later;