Section 13 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
13. Receipt by joint-holder for interest or dividend.
- Where two or more persons are joint-holders of any debenture or security issued or granted under the Act, any payment made to any one of such person therein of any dividend or interest payable in respect of such debenture or security shall be a full discharge of the liability of the Board in respect of such dividend or interest.
