Section 2(10) in Public Debt (Compensation Bonds) Rules, 1954
(10)"Mutilated Bond" means a bond which has been destroyed, tom or damaged in material parts thereof and the material parts of a bond, are those where-(i)the number, description and the face value of the bond or payments of instalments are recorded, or(ii)the endorsement or the name of the payee is written, or(iii)the renewal receipt is supplied;
