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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909

(2)The holder of any debenture in any form duly authorised under this section may obtain in exchange therefore, upon such terms as the Board shall from time to time determine, a debenture in any other form authorised by the Board.