Section 18 in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
18. Board to adopt provisions of Companies Act, 1956 in respect of the Issue, Transfer, etc. of Bonds.
- Save as otherwise provided in these rules, the Board shall adopt, as far as circumstances may permit, in all matters in connection with or incidental to the issue, transfer, devolution, or registration of bonds, the provisions of the Indian Companies Act, 1956 (Act No. 1 of 1956) and the rules made thereunder.
