Section 9(1)(b) in The Government Securities Act, 2006

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(b) in The Government Securities Act, 2006

(b)where a nomination in respect of a Government security has been made in favour of two or more nominees and either or any of them is dead, the surviving nominee or nominees, as the case may be, shall be entitled to the Government security and payment thereon;

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Union of India - Subsection

Section 9(1)(b) in The Government Securities Act, 2006