Section 6(3) in The Government Securities Regulations, 2007
(3)While considering the recognition of title to the Government security, on the basis of any of the documents referred to in sub-regulations (1) and (2), the bank, or, as the case may be, its agent may satisfy itself about the legality, genuineness, and finality of the referred documents and for that purpose may call for any other document or declaration, as it may consider necessary.
