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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Bihar - Subsection

Section 114(3) in The Bihar Municipal Act, 2007

(3)The purchase by, or the transfer, assignment or endorsement to, the Municipality of any debenture issued by it shall not operate to extinguish or cancel such debenture and every such debenture shall be valid and negotiable in the same manner and to the same extent as if it were held by, or transferred, assigned or endorsed to, any other person.