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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Chattisgarh - Subsection

Section 105(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)The right to be paid the money secured by any of such debentures and to sue in respect thereof shall vest in the holders thereof for the time being, without any preference by reason of some of such debentures being prior in date to others.