52. Transfer otherwise than by death of holder or transfer in books or by deed.
(1)If the interest in any security his been transferred by an lawful means other than a transfer in books or a deed in accordance with these rules on the death of a holder of the security, satisfactory evidence of the transfer shall be furnished to the appropriate Registrar by an affidavit of one or more competent persons or in such other manner as such Registrar, with the approval of the Board, may require.(2)The name of the person entitled under the transfer shall be entered in the appropriate register.(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.(4)For the purpose of this rule, the expression "transfer" includes any case of apparent transfer in the name of the holder of a security although the actual ownership of the security may remain unaltered.
