Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 7 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989 7. Persons disqualified to be holders. - No minor and no person who has been found by a competent court to be of unsound mind shall be entitled to be a holder of Bonds.
