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[Cites 0, Cited by 3] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Government Securities Act, 2006

(2)Any nomination or appointment made under sub-section (1) shall become void if the nominee predeceases, or where there are two or more nominees, if all the nominees predecease the holder or joint holders of the Government security making the nomination.