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

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Union of India - Subsection

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

(d)the recognition of right and claim of the nominee or nominees to the Government security held by a sole holder or joint holders, as the case may be, and any payment made by the Government or the Bank to the nominee or nominees shall constitute a full discharge and shall absolve the Government or the Bank of its liability in respect of the said Government security.

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Union of India - Subsection

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