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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(3) in The Orissa Development Authorities Rules, 1983

(3)The holder of any debenture in any form determined under Sub-rule (1) may obtain in exchange thereof, upon such terms as the Authority may from time to time specify, a debenture in any other form so determined.