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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(a) in The Government Securities Regulations, 2007

(a)record the pledge, hypothecation or lien in its records and confirm the same on the duplicate and triplicate of the Form XIV and such confirmation shall be conclusive proof of the creation of pledge, hypothecation or lien; and