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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Odisha - Subsection

Section 179(a) in The Orissa Municipal Corporation Act, 2003

(a)in the case of a duplicate debenture,after the lapse of six years from the date of the publication of the notification referred to in Sub-section (3) of Section 175, or from the date of the payment of interest on the original debenture, whichever date is later;