Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] Union of India - Subsection Section 24(2) in Public Debt Rules, 1946 (2)Subject to any general or special instructions of the bank the office or the agency which issued a treasury bill may on the application of the holder thereof renew it provided that the treasury bill has been receipted in Form XV.
