Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in Public Debt Rules, 1946

(3)The stock certificate under sub-rule (1) may be held by the holder of the office either alone or jointly with a person or persons holding an office other than a public office, or another person or an official authorized to hold securities by the name of his office.