Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(xiv) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975 (xiv)The debentures shall be redeemable on dates noted therein and the holder shall have no claims upon the authority for the interest accruing after the expiry of the term.
