Section 11(2)(d) in The Orissa Government Securities Rules, 1938

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2)(d) in The Orissa Government Securities Rules, 1938

(d)if the applicant is not the registered holder, an affidavit sworn before a Magistrate testifying that the applicant was the last legal holder of the promissory note, and all documentary evidence necessary to trace back the title to the registered holder ; and

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State of Odisha - Subsection

Section 11(2)(d) in The Orissa Government Securities Rules, 1938