17. Declaration as to the nature of ownership of shares
.-The declaration to be furnished by a transferee in pursuance of clause (b)(i) of sub-section (4) of section 6-A of the Act to a public company limited by shares having its registered office in the States and carrying on [any class of] [ Substituted by G.S.R. 1275, dated 28.5.1969.] insurance business shall be in Form V-F.
