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

State of Odisha - Subsection

Section 96(5) in The Orissa Development Authorities Rules, 1983

(5)The right to sue in respect of money secured by debenture issued by the Authority shall vest in the respective holders of the debenture for the time being, without any preference by reason of some of such debentures being prior in date to others.