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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(4) in Government Securities Act, 1330F

(4)When any Government security has been transferred by endorsement in his ex officio capacity to any person holding any Government office on or before the commencement of this Act, such endorsement shall not be invalid by reason only of the security having been endorsed in the name of a person in his ex officio capacity, and that the name of the officer is not entered therein.