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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Hind Cycles Limited and Sen Raleigh Ltd. (Nationalisation) Rules, 1981

(2)Every intimation shall be duly signed and verified by the mortgagee or the person holding the charge, lien or other interest or by a person duly authorised by him.