Section 19 in The M.P. Electricity (Supply) Finance Rules, 1967
19. Certificate of registered stock and bonds secured by trust deed.
- On the registration of stock or of bonds secured by a trust deed, the appropriate Registrar shall issue to the holder of the stock or bonds a certificate of the proprietorship of such stock or bonds (as the case may be), and such certificate shall be prima facie evidence of the title of the person named therein.
