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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(iii) in The Gujarat Maritime Board Act, 1981

(iii)when a new security or securities has or have been issued upon conversion, consolidation or sub-division under Section 62, the Board shall be discharged from all liabilities in respect of the security or securities so paid or in place of which a duplicate, or new security or securities has or have been issued-