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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(5) in Public Debt (Annuity Certificates) Rules, 1954

(5)The fee for the registration of a nomination or any cancellation thereof shall be Re.1 per certificate, provided that no fee shall be charged for the registration of the first nomination in respect of any certificate.