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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Bihar - Subsection

Section 114(2) in The Bihar Municipal Act, 2007

(2)The issue of any debentures by the Municipality under sub-section (1) shall not operate to extinguish or cancel such debentures, but every such debenture shall be valid in all respects as if it were issued to, and in the name of, any other person.