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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4)(b) in The Government Securities Regulations, 2007

(b)issue a return memo to the pledgee or creditor on the duplicate of the application in Form XV, if any discrepancy is found, stating the reasons for not transferring the securities in the name of the pledgee or the creditor.