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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Maharashtra - Subsection

Section 118(4) in The Maharashtra Municipal Corporations Act, 1949

(4)The right to payment of the moneys secured by any of such debentures and to use in respect thereof shall vest in the holder for the time being without any preference by reason of some of such debentures being prior in date to others.