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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(13) in The Small Industries Development Bank Of India (General Regulations), 2000*

(13)The rights, which a nominee has acquired in relation to the security under a nomination duly made and registered under this regulation, shall not be affected by reason of the issue of a duplicate scrip in respect of the security and the nominee shall have the same rights in relation to such duplicate scrip as he had in relation to the original scrip.