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

State of Maharashtra - Subsection

Section 21(2)(m) in Government Securities Act, 1330F

(m)the manner in which any document relating to any security or any endorsement thereon, may, on the request of any person who, for any reason is unable to write, be executed on his behalf;