Section 6(3)(b) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

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Union of India - Subsection

Section 6(3)(b) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(b)in saleable or otherwise transferable promissory notes or stock certificates of the Central Government, issued and repayable at Parliament, and maturing at the end of thirty years from the date of commencement of this Act and carrying interest at the rate of five and a half per cent.Per annum; or

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Union of India - Subsection

Section 6(3)(b) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969