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

State of Rajasthan - Subsection

Section 15(iv) in The Rajasthan Financial Corporation General Regulations, 2002

(iv)Upon receipt by the Board of an instrument of transfer with a request to register the transfer along with fee as may be decided by the Managing Director from time to time with the approval of Board, the Board shall, unless it refuses to register the transfer under sub-section (3) of Section 5, cause the transfer to be registered.