Section 10(1) in The Kisan Vikas Patra Rules, 2014

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Union of India - Subsection

Section 10(1) in The Kisan Vikas Patra Rules, 2014

(1)A Certificate may be transferred from one person to another with the consent in writing to an officer of the Post Office or Bank as specified in the Table below (hereinafter referred to in these rules as authorised Post Master or Bank Officer) :-Table

Cases in which transfer can be sanctioned	Designation of the Officer competent to grantpermission for transfer
(1)	(2)
(a)(i) From the name of a deceased holder to hisheir.	Post Master of the Post Office or Bank Officerof the branch, where the Certificates stands registered.
(ii) From a holder to a court of law or to anyother person under the orders of court law.	-do-
(iii) From a single holder to the names of jointholders of whom the transferee shall be one.	-do-
(iv) From Joint holders to the name of one ofthe joint holders.	-do-
(b) From Single or joint holders to anotherperson.	-do-

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Union of India - Subsection

Section 10(1) in The Kisan Vikas Patra Rules, 2014