Section 32(2)(c) in The Government Securities Act, 2006

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(c) in The Government Securities Act, 2006

(c)the form and manner in which Government securities shall be transferred under sub-section (2) of section 5 and the manner in which any document relating to any Government security or any endorsement on a promissory note may be executed on behalf of a person who is unable to write under sub-section (3) of that section.

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Union of India - Subsection

Section 32(2)(c) in The Government Securities Act, 2006