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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(iii) in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964

(iii)Until evidence has been furnished in accordance with sub-rule (1), the Board or the Registrar shall not recognize the transfer, and no person claiming under the transfer shall be entitled to receive any interest on the bond.