Section 4(1)(c) in Public Debt (Compensation Bonds) Rules, 1954

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(c) in Public Debt (Compensation Bonds) Rules, 1954

(c)no writing on a bond is valid for the purpose of negotiation if such writing purports to transfer only a part of the amount denominated by the bond and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(1)(c) in Public Debt (Compensation Bonds) Rules, 1954