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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(5) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(5)The right to payment of the moneys secured by any of such debentures and to sue in respect thereof shall vest in the holder for the time being without any preference by reason of some such debentures being prior in date to others.