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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Odisha - Subsection

Section 172(2) in The Orissa Municipal Corporation Act, 2003

(2)The issue of any debentures by the Corporation under Sub-section (1) shall not operate to extinguish or cancel such debentures, but every such debenture shall be valid in all respects as if it were issued to, and in the name of any other person.