4. [ Form of Government Security which may be prescribed under Section 2.- [Substituted by S.O. 1231, dated 10.5.1960]
The Government may, by notification in the official Gazette,(a)in relation to any security to be issued under sub-clause (a)(iv) of clause (2) of section 2 of the Act, specify the form thereof; and(b)in relation to any security to be issued under sub-clause (b) of clause (2) of section 2, for the purpose of the Act, specify the form thereof including the provision for the transferability or otherwise of such security.]
