Section 24(2)(d) in The Government Securities Regulations, 2007

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(d) in The Government Securities Regulations, 2007

(d)for the purposes of making payment in respect of the securities, the original subscriber or the subsequent holders of such Government securities, as the case may be, shall submit to the bank or its agent, as the case may be, in whose books such Government securities are registered, the relevant particulars of their bank account.

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Union of India - Subsection

Section 24(2)(d) in The Government Securities Regulations, 2007