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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Uttar Pradesh - Subsection

Section 162(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The holder of any debenture in any form duly authorized under subsection (1) may obtain in exchange therefor, upon such terms as the Corporation shall from time to time determine, a debenture in any other form so authorized.