Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Government Securities Regulations, 2007

(3)No transfer by the holder of any Government security in respect of which pledge, hypothecation or lien is in force shall be effected by the bank or its agent without the prior concurrence of the pledgee or the creditor, as the case may be.