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

State of Madhya Pradesh - Subsection

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

(xvi)The reissue of the debenture shall be made for the same amount under the same number with the addition of the word "Renewed". A fee of rupee one shall be charged for every renewed debenture the issue.