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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(c) in The Calcutta Improvement Act, 1911

(c)if the Board have, before borrowing money on debentures, reserved, by public notice, a power to pay off the loan by periodical instalments and to select by lot the particular debentures to be discharged at particular periods - then by paying such instalments at such periods, or