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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(1)Where a renewed debenture has been issued under rule 15 in favour of any person, the debenture so issued shall be deemed to constitute a new contract between the Board and such person and all persons deriving title thereafter through him.