Section 17(ii) in The Rajasthan Financial Corporation General Regulations, 2002
(ii)In the case of the share/debentures registered in the names of two or more holders, the survivor and on the death of the last survivor, his executors or administrators or any person who is the holder of a succession certificate in respect of such share/debentures of a person in whose favour a valid instruments of transfer of the share/debentures was executed by such person and such last survivor during the latter' life-time , shall be the only person who may be recognised by the Corporation as having any title to such shares/debentures.
