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[Cites 0, Cited by 0] [Section 166(4)] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(4)(f) in Greater Hyderabad Municipal Corporation Act, 1955

(f)the circumstances and manner in which duplicate stock certificates may be issued and the fees to be levied or the indemnity to be required on any such issue;