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188. Receipt by joint holders for interest or dividend. 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 Corporation by the other of such persons. 1. Subs. by Act 67 of 1993, s. 89, for clause (d) (w.e.f. 1-10-1993).    |
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