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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4)(a) in The Government Securities Regulations, 2007

(a)record in its books, the invocation of pledge, hypothecation or lien and transfer of the securities in favour of the pledgee or the creditor and confirm the same on the duplicate of the application in Form XV; or