7D. Effect of nomination on renewal, etc., of a Defence Certificate.-
(1)The rights which a nominee or nominees have acquired in relation to a Defence Certificate under a nomination duly made and registered under Rule 7C shall not be affected by reason only of the renewal or sub-division of the certificate or the issue of a duplicate certificate on the ground that the original has been lost, stolen, destroyed, mutilated or defaced; and the nominee or nominees shall have the same rights in relation to the renewed certificate or each of the certificates issued on sub-division or the duplicate certificate as he or they had in relation to the original certificate.(2)Notwithstanding anything contained in sub-rule (1) of Rule 24, a Defence Cet tificate which is subject to nomination in favour of a person or persons shall not be consolidated with any other Defence Certificate unless the latter is also subject to nomination in favour of the same person or persons; and where two or more such certificates are consolidated, the person or persons shall have the same rights in relation to the consolidated certificate as he or they had in relation to each of the certificates so consolidated.
