Section 62(13)(a) in Uttrarakhand Waqf Rules, 2017

[Cites 0, Cited by 0] [Section 62(13)] [Section 62] [Entire Act]

State of Uttarakhand - Subsection

Section 62(13)(a) in Uttrarakhand Waqf Rules, 2017

(a)in one or other of the following securities -

(i)promissory notes, debentures, stocks or other securities of the Central Government;

(ii)stock or debentures of, or shares in companies, the interest wherein shall have been guaranteed by the State Government or the Central Government;

(iii)debentures or other securities for money issued by or on behalf of any Municipal body under the authority of any Act; or

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State of Uttarakhand - Subsection

Section 62(13)(a) in Uttrarakhand Waqf Rules, 2017