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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(12) in The Small Industries Development Bank Of India (General Regulations), 2000*

(12)The substitution of nomination or cancellation of nomination shall not be valid in the case of a security held jointly by two or more holders, unless such substitution or cancellation is made by all the surviving holder(s).