(5)[ A Government security issued in the form of a Defence Certificate may be transferred subject to the following conditions, namely:(a)the transfer shall be made in writing in Form IIID, printed on the reverse of the Certificate.(b)the transfer shall relate to the whole amount for which the Certificate is issued and not for any part thereof, and(c)the transfer shall not take effect until it is registered in the Public Debt Office, New Delhi.][7-A. Nomination in respect of a Treasury Savings Deposit Certificate or a Defence Deposit Certificate.- [Substituted by G.S.R. 846, dated 30.7.1960]
