Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(ii) in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964 (ii)The persons who on the day of closing in accordance with sub-rule (i) are registered as holders of any bonds shall be entitled to the interest next payable thereon.
