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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1) in The Maharashtra Electricity (Supply) Rules, 1963

(1)The principal money for which the scrips are issued by the Board and interest thereon shall be secured on the covenant of the Board to pay: and in the case of scrips issued in the form of debenture, it will be secured by creating a charge on the revenues of the Board.]