59. Indian Securities Act, 1920 applicable to Port Trust Securities.
- The provisions of Sections 4, 5, 8, 9, 10 and 15 of the Indian Securities Act, 1920 (10 of 1920) shall, mutatis mutandis, apply to all securities issued by the Board subject, in the case of Sections 10 and 15 of the said Act, to the understanding that the word "prescribed" shall mean "Prescribed by Government or by the Board with the sanction of Government".
