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State of Odisha - Section

Section 21 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981

21. Debentures ordinarily payable to bearer.

- Unless otherwise resolved by the Corporation in a general body meeting, any debenture which may be issued by the Corporation may be so framed that the principal money and interest thereby secured shall be payable to the bearer free from any equities between the Corporation and the person to whom the same may be issued.