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[Cites 0, Cited by 13] [Entire Act]

State of West Bengal - Section

Section 142 in The Calcutta Municipal Corporation Act, 1980

142. Receipt by joint holder for interest or dividend. -

Where two or more persons are joint holders of any debenture or security issued under this Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debentures or security, unless notice to the contrary has been given to the Corporation by any other of such persons.