84A. [ Power to issue debentures. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
(1)The Trust may, with the previous sanction of the [State] Government, and on such terms as it may approve, raise loans in the open market by the issue of debentures.(2)All debentures issued by the Trust shall be in such form as the Trust may, with the previous sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government from time to time, determine.(3)Every debenture shall be signed by the Chairman and by one other Trustee.(4)All coupons attached to debentures issued under this Act shall bear the signature of the Chairman and such a signature may be engraved, lithographed or impressed by any mechanical process.(5)The rights and liabilities of the holder of a debenture shall be governed by the law for the time being in force.]
