Section 6(2)(a) in The Government Securities Regulations, 2007

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(a) in The Government Securities Regulations, 2007

(a)a "will" executed by the deceased holder of the Government security bequeathing thereby the security in favour of the person claiming title thereto, provided the probate issued in respect of such will has been submitted to the bank by the claimant; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(2)(a) in The Government Securities Regulations, 2007