LexSection 130 — Receipt by joint holders for interest or dividend.
The New Delhi Municipal Council Act, 1994
When two or more persons are joint holders of any debenture or security issued under this Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the Council by the other of such persons.Open in Lexace · Ask the AI about this section