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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(c) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989

(c)an affidavit sworn before a Magistrate testifying that the applicant is the legal holder of the stock certificate and the stock certificate is neither in his possession nor has it been transferred, pledged or otherwise dealt with by him; and