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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3) in The Orissa State Electricity (Supply) Rules, 1962

(3)Until evidence has been furnished in accordance with Sub-rule (1) the Board or such Registrar shall not recognise the transfer and no person claiming under the transfer shall be entitled to receive any interest on the security.