Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 110AD] [Entire Act] State of Maharashtra - Subsection Section 110AD(b) in The Mumbai Municipal Corporation Act, 1888 (b)in the case of a renewed debenture after the lapse of six years from the date of the issue thereof, and
