Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108] [Entire Act] State of Maharashtra - Subsection Section 108(21) in The Maharashtra Maritime Board Act, 1996 (21)the manner in which payment of interest in respect of such Board Securities to be made, recorded and acknowledged;
