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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(b) in The Kisan Vikas Patra Rules, 2014

(b)the transfer is made after the expiry of a period of at least one year from the date of purchase of the Certificate or where the transfer is sought before the expiry of such period, the transfer falls under any of the following categories, namely:-
(i)transfer in the name of the heir or nominee of the deceased holder;
(ii)transfer from a holder to a court of law or to any other person under the orders of the court of law;
(iii)transfer in accordance with rule 11;
(iv)transfer in the name of the survivor in the event of death of one of the joint holders;