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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(2) in The City of Nagpur Corporation Act, 1948

(2)when two or more persons are joint holders of any debenture or security issued under the Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the Corporation by any other of such persons.