Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 166(4)] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(4)(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)the mode in which payment of interest to holders of stock is to be made, recorded and acknowledged;