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State of Tamilnadu - Section

Section 95 in Tamil Nadu State Housing Board Act, 1961

95. Receipt by joint holder for interest or dividend.

- Where two or more persons are joint holders of any debenture or security issued or granted under this Act, any payment made to the first mentioned person therein of by dividend or interest payable in respect of such debenture or security shall be a full discharge of the liability of the Board in respect of such dividend or interest.