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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of Uttar Pradesh - Subsection

Section 173(1)(v) in The U.P. Co-operative Societies Rules, 1968

(v)the debentures floated by a corporation or a body corporate, if such debentures are guaranteed by the Central or the State Government or by Reserve Bank of India.