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5. Holding of Government securities by holders of public offices.- (1) In the case of any public office to which 6[the Government] may, by notification in the Official Gazette, declare this sub-section to apply, aGovernment security in the form of stock or of a promissory note may be held in the name of the office. (2) When a Government security is so held, it shall be deemed to be transferred without any or further endorsement or transfer deed from eachholder of the office to the succeeding holder of the office on and from the date on which the latter takes charge of the office. *. Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh. (3) When the holder of the office transfers to a party not being his successor in office a Government security so held, the transfer shall be made by the signature of the holder of the office and the name of the office in the manner and subject to the conditions laid down in section 3. (4) This section applies as well to an office of which there are two or more joint holders as to an office of which there is a single holder. 1. Subs. by Act 57 of 1956, s. 5, for certain words (w.e.f. 15-10-1956). 2. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for the opening paragraph. 3. The word "and" omitted by Act 44 of 1972, s. 3 (w.e.f. 1-9-1972). 4. Added by s. 3, ibid. (w.e.f. 1-9-1972). 5. Ins. by s. 3, ibid. (w.e.f. 1-9-1972). 6. Subs. by Act 6 of 1949, s. 6, for "the Central Government" (w.e.f. 1-4-1949).    |
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