Section 4(2) in Public Debt (Compensation Bonds) Rules, 1954
(2)[A stock certificate in the Form referred to in rule 3,] [Substituted by G.S.R. 757, dated 5.6.1962](a)the stock for which the stock certificate is issued shall be transferable either wholly or in part by execution of an instrument of transfer in Form H:(b)the transferor shall be deemed to the holder of the stock to which the transfer relates until the name of the transferee is registered as a holder of the stock by the Public Debt Office.][4-A. Provision for holding stock by trustees and office holders.- [Inserted by S.R.O. 1196, dated 19.5.1956]
