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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Maharashtra - Subsection

Section 100(2) in The City of Nagpur Corporation Act, 1948

(2)The issue of any such debentures to the Corporation as aforesaid shall not operate to extinguish or cancel such debentures, but every debenture so issued shall be valid in all respect as if issued to and in the name of any other person.