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(1) in The Delhi Vidyut Board Rules, 1997 (1)Mortgages and stocks not secured by a trust deed shall be transferred by endorsement. Such stocks shall also be renewed, sub-divided, consolidated as per procedure specified the Board.
