Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(3) in The Howrah Improvement Act, 1956

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