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State of Uttar Pradesh - Section

Section 163 in Uttar Pradesh Municipal Corporation Act, 1959

163. Coupons attached to debentures to bear signature of Chairman of Executive Committee and Municipal Commissioner.

- All coupons attached to debentures issued under this Act shall be signed by the Chairman of the Executive Committee and the Municipal Commissioner on behalf of the Corporation and such signatures may be engraved, lithographed or impressed by any mechanical process.