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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Assam - Subsection

Section 125(4) in Gauhati Municipal Corporation Act, 1971

(4)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 of such debentures being prior in date to others.