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Bengal Presidency - Section

Section 96 in Calcutta Improvement Act, 1911

96. Receipt by joint holder for interest of dividend. - Where two or more persons are joint holders of any debenture or security issued under this Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the Board by any other of such persons.