Section 9(2)(c) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(c) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989

(c)if the applicant, is not the registered holder, an affidavit sworn before a magistrate testing that the applicant was the last legal holder of the bond and all documentary evidence necessary to trace back the title to the registered holder; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(2)(c) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989