Section 15(1)(a) in The Orissa Government Securities Rules, 1938

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(a) in The Orissa Government Securities Rules, 1938

(a)when executed under Sub-rule (2) (a) of Rule 13 shall be for twice the amount of the interest involved, that is to say, twice the amount of all back interest accrued due on the note plus twice the amount of all interest to accrue due thereon during the period which will have to elapse before the issue of a duplicate note can be made; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 15(1)(a) in The Orissa Government Securities Rules, 1938