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[Cites 0, Cited by 0] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(9) in The City of Nagpur Corporation Act, 1948

(9)Signature on cheques, etc. - (a) the manner in which and the person by whom payments may be made out of the Municipal fund or cheques drawn upon the said fund may be signed;
(b)the manner in which and the person by whom coupons attached to debentures issued under this Act may be signed;