Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] NCT Delhi - Subsection Section 49(3) in The Delhi Vidyut Board Rules, 1997 (3)No person, except the last transferee or his executors or administrators shall be entitled to transfer, release or discharge any such mortgage or stock or any money secured thereby.
