Section 7(3A)(e) in Public Debt Rules, 1946

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Union of India - Subsection

Section 7(3A)(e) in Public Debt Rules, 1946

(e)any transfer during the period of one year from the date of issue of the certificate may be made only to

(i)a near relative (husband, wife, lineal ascendant or descendant, brother or sister) for natural love and affection;

(ii)[ any other person under either the orders of a court of law or with the approval of the Bank]: [Substituted by G.S.R. 1614, dated 7.11.1964]