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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in Public Debt Rules, 1946

(2)When requisition for renewal of a Government Promissory note has been made under sub-rule (1) payment of any further interest thereon may be refused until it is receipted for renewal and actually renewed.[21-A. When a Treasury Savings Deposit Certificate or a Defence Deposit Certificate is required to be renewed.- [Inserted by No. D. 6285-BI, dated 28.7.1951]