Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Chit Funds Rules, 1985

(2)If the original security to be returned is Government securities deposited in a Government treasury the Registrar shall arrange to return the securities offered by the foreman after making endorsements of re-transfer in the pass-book (receipt) or Government security (or other record), as the case may be.