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Government Securities Act 2006

Contents
Sections Particulars
  Preamble
1 Short title, application and commencement
2 Definitions
3 Forms of Government securities
4 Subsidiary general ledger account
5 Transfer of Government securities
6 Holding of Government securities by holders of public offices
7 Recognition of title to Government security of deceased sole holder or joint holders
8 Right of survivors of joint holders or several payees
9 Nomination by holders of Government securities
10 Government securities belonging to minor or insane person
11 Issue of duplicate securities and of new securities on conversion, consolidation, sub-division, renewal, stripping or reconstitution
12 Summary determination by Bank of title to Government security in case of dispute
13 Law applicable in regard to Government securities
14 Postponement of payments and registration of transfers pending the making of vesting order
15 Power of Bank to require bonds
16 Publication of notices in Official Gazette
17 Procedure and scope of vesting order
18 Legal effect of orders made by Bank
19 Stay of proceedings on order of Court
20 Cancellation by Bank of vesting proceedings
21 Discharge in respect of interest on Government securities
22 Discharge in respect of bearer bonds
23 Period of limitation of Government's liability in respect of interest
24 Inspection of documents
25 Micro films, facsimile copies of documents, magnetic tapes and computer print outs as documents of evidence
26 Bank and its officers to be public officers
27 Misuse of subsidiary general ledger account facility
28 Pledge, hypothecation or lien
29 Power to call for information, cause inspection and issue directions
30 Contravention and penalties
31 Certain laws not to apply to Government securities
32 Power to make regulations
33 Construction of references to laws not in force in Jammu and Kashmir
34 Power to remove difficulties
35 Repeal and saving


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