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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Bombay Presidency - Subsection

Section 118(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The holder of any debenture in any form duly authorised under sub-section (1) may obtain in exchange therefor, upon such terms as the Corporation shall from time to time determine, a debenture in any other form so authorised.