(4)If the holder of a certificate wishes to surrender a certificate, the holder shall give not less than sixty days" notice in writing of the date on which the holder wishes the certificate to be surrendered.[PART XII-B] [Renumbered PART XII-A by Notification No. G.S.R. 31(E), dated 14.1.2015 (w.e.f. 23.3.1937)] Regulatory Provisions
