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Union of India - Section

Section 16 in The Sovereign Gold Bond Scheme

16. Nomination.

- Nomination of and its cancellation shall be made in Form `D' and Form `E', respectively, in accordance with the provisions of the Government Securities Act, 2006 (38 of 2006) and the Government Securities Regulations, 2007, published in part III, Section 4 of the Gazette of India dated the 1st December 2007.