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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(4) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909

(4)The right to payment of the moneys secured by any such debenture to sue in respect thereof shall vest in the respective holders thereof for the time being without any preference by reason of some of such debentures being prior in date to others.