Legal Document View

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
[Cites 0, Cited by 0] [Section 110DD(3)] [Section 110DD] [Entire Act]

State of Maharashtra - Subsection

Section 110DD(3)(d) in The Mumbai Municipal Corporation Act, 1888

(d)the mode in which payment of interest to holders of stock is to be made, recorded and acknowledged;