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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(4) in The Orissa State Electricity (Supply) Rules, 1962

(4)The transferor of stock or of bonds secured by a trust deed shall be deemed to remain with the holder thereof until the name of the transferee is entered on the register relating thereto.