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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Government Securities Rules, 1938

(2)If the demand is made by a person in whose name stock is registered or by a person in whose name stock is to be transferred, the stock certificate must be transmitted to the Public Debt Office with the demand.