Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Maharashtra - Subsection Section 40(3) in The Maharashtra Electricity (Supply) Rules, 1963 (3)"The Maharashtra State Electricity Board Debentures" or "The Maharashtra State Electricity Board Bonds" shall be transferable by endorsement and may not be registered.
