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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(4) in The City of Nagpur Corporation Act, 1948

(4)The right to be paid the money secured by any of such debentures and to sue in respect thereto shall vest in the holders thereof for the time being, without any preference by reason of some of such debentures being prior in date to others.