(Received the assent of the Governor-General on the 12th March 1862.)
PREAMBLE
Whereas the Schedule referred to in Section XI of Act IV of 1862 (for regulating the Bank of Bengal) as Schedule A thereto annexed, has not been annexed thereto: and it is expedient to annex such Schedule to the said Act; It is enacted as follows:
Schedule A of Act IV of 1862. The Schedule hereto annexed, and marked A, shall he deemed and taken to be the Schedule referred to in Section XI of the said Act IV of 1862 as Schedule A thereto annexed, and to be annexed to and to form part of the said Act.
SCHEDULE A
I, A.B., of do hereby transfer to C.D. of consolidated stock of the Bank of Bengal to the amount of Rupees standing in my name, to hold unto the said C.D. his executors, administrators, representatives, or assigns, subject to the conditions on which I hold the same at the time of the execution hereof.