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[Cites 0, Cited by 0] [Section 49] [Entire Act]

NCT Delhi - Subsection

Section 49(2) in The Delhi Vidyut Board Rules, 1997

(2)On transfer of mortgage or of a stock not secured by a trust deed, the transferee or his executors or administrators shall be entitled to the full benefit of the original mortgage or stock and the principal and interest secured thereby.