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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3) in The M.P. Electricity (Supply) Finance Rules, 1967

(3)On the registration of any transfer of a mortgage or of a bond not secured by a trust deed, the transferee, or his executors or administrators, shall be entitled to the full benefit of the original mortgage or bond and the principal and interest secured thereby.