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 39] [Entire Act] Greater Bengaluru City Corporation - Section 39(3) in Bangalore Development Authority Act, 1976 (3)Debentures issued by the Authority shall be in such form as the Authority, with the sanction of the Government, may, from time to time, determine.
