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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(c) in The Government Securities Regulations, 2007

(c)in the case of a stock for which a stock certificate has been issued, payment of maturity proceeds shall be made by a pay order issued by the Public Debt Office at which the stock certificate is registered or by credit to the account of the holder in any bank having facility of receipt of funds through electronic means;