Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(6)(b) in The Government Securities Regulations, 2007

(b)issue a return memo on the duplicate and triplicate of the application in Form XVI to the pledgee or the creditor, stating therein the reasons for not cancelling the pledge, hypothecation or lien.