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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(o) in Government Securities Act, 1330F

(o)the holders of Government stock may hold offices other than Government offices; and the manner in which and the conditions subject to which the stock so standing in the name of the holder of any office may be transferred;