Section 4 in Public Debt (Annuity Deposit Certificates) Rules, 1966
4. Nomination.-
(1)A nomination made under paragraph 11 of the Annuity Deposit Scheme shall also be deemed to be a nomination made under these rules and the provisions of that paragraph shall have effect as if they were included in these rules subject to the modification that for the word "depositor", the words "holder of an Annuity Deposit Certificate" had been susbstituted.(2)The rights which a nominee or nominees have acquired in relation to any annuity deposit certificate under a nomination shall not be affected by reason only of the renewal or sub-division of the certificate or of the issue of a duplicate certificate on the ground that the original has been lost, stolen, destroyed, mutilated or defaced; and the nominee or nominees shall have the same rights in relation to the renewed certificate or each of the certificates issued on sub-division or the duplicate certificate as he or they had in relation to the original certificate.
