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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5) in The Government Securities Regulations, 2007

(5)The pledgee or the creditor may, at any time, before the registration of transfer of the Government securities in the books of the Bank or its agent in his favour, apply to the bank, or, as the case may be, its agent in Form XVI in triplicate for cancellation of such pledge, hypothecation or lien application registration.