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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909

(2)The Board shall upon the application of the holder of a stock certificate convert the same into debentures of the loan to which it relates.