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[Cites 0, Cited by 0] [Section 84D] [Entire Act]

State of Maharashtra - Subsection

Section 84D(c) in Nagpur Improvement Trust Act, 1936

(c)if the Trust has, before borrowing money on debentures, reserved by public notice a power to pay off the loan by periodical instalments and to select by lot the particular debentures to be discharged at particular period then, by paying such instalments at such periods, or