Section 22(2) in The Government Securities Regulations, 2007
(2)The bank or, as the case may be, its agents shall-(a)not take cognizance of any notice or claim of any person that may be received by it before it has taken the steps required to be taken under regulation 21 on receipt of Form XIV, XV or XVI;(b)take the steps required under regulation 21 as if it had not received such notice or claim.
