Section 94 in The City of Nagpur Corporation Act, 1948
94. Signature on coupons attached to debentures.
- All coupons attached to debentures issued under this Act, shall bear the signatures of the [Chairman of the Standing Committee] [These words were substituted for the words 'Member-in-charge', by Maharashtra 26 of 1999, Section 47.] and the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] on behalf of the Corporation and such signatures may be engraved, lithographed or impressed by any mechanical process.
