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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Bombay Presidency - Subsection

Section 124(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)in the case of a payment of the principal sum without the issue of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-section (3) of section 121.