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State of Kerala - Section

Section 302 in Kerala Municipality Act, 1994

302. Receipt by joint holder for interest or dividend.

- Where two or more persons are joint holders of any debenture or security issued under this Act, any one of such person may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the Municipality by any other of such persons.