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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Bombay Presidency - Subsection

Section 120(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)when two or more persons are joint holders of any debentures or security issued under this Act, any of such persons 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 Corporation by any other of such persons.