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State of Goa - Section

Section 20 in The Goa Information Technology Development Rules, 2011

20. Debentures ordinarily payable to bearer.

- Unless otherwise resolved by the Corporation in a general meeting any debentures, which may be issued by the Corporation may be so framed that the principal money and interest thereby secured shall be payable to the bearer and free from any enquiries between the Corporation and the persons to whom the same may be issued.