Section 10(2) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909
(2)The issue of any such debentures direct to and in the name of "the Trustees of the Prince of Wales Museum of Western India" [or as the case may be the Trustees of the Chhatrapati Shivaji Maharaj Vastu Sangrahalaya] [These words were inserted by Maharashtra 25 of 2001, Section 6, (w.e.f. 3.8.2001).] shall not operate to extinguish or cancel such debentures, but every debenture so issued shall be valid in all respects as if issued to, and in the name of, any other person.
