Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act] Union of India - Subsection Section 15(1)(g) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989 (g)if in the opinion of the office of issue, the title of the person presenting the bond for payment of interest is irregular or not fully proved.