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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989

(b)issue a stock certificate to him by the name of his office and make an entry in its books describing him as the holder of the stock by the name of his office, according to the applicant's request, provided-
(i)the request is in conformity with the provisions of sub-regulation (1) hereof,
(ii)the necessary evidence required by the National Housing Bank in terms of sub-regulation (7) has been furnished; and
(iii)the Bond if it is in the form of promissory note has been endorsed in favour of the National Housing Bank and if in the form of stock certificate has been receipted by the registered holder in Form V.