Section 9(2) in The Government Securities Regulations, 2007
(2)Notwithstanding anything contained in regulation 16, a stock certificate which is subject to nomination in favour of a person or persons shall not be consolidated with any other stock certificate unless the latter is also subject to nomination in favour of the same person or persons, and where two or more such stock certificates are consolidated, the person or persons shall have the same rights in relation to the consolidated security as he or they had in relation to each of the stock certificates so consolidated.
