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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(v) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(v)A sinking fund shall be constituted for the redemption of debentures and in case of any failure on this account as immediate report with reason for such failure shall be made to the State Government. The authority shall be bound by such directions as may be issued by Government in this behalf.