(1)The lists referred to in Rules 12 to 15 shall be published [quarterly] [Substituted by S.R.O. 1459, dated 29.4.1954] in the Gazette of Pakistan in the months of [January, April and July and October] [Substituted by S.R.O. 1459, dated 29.4.1954] as soon afterwards as may be convenient.(2)All Government promissory notes treasury bills, bearer bonds, coupons prize bonds and notes in Form I in respect of which an order has been passed under Rules 12 to 15 as the case may be shall be included in the first list published next after the passing of such order and thereafter such notes treasury bills bearer bonds coupons prize bonds and notes in Form I shall continue to be included [in each of the succeeding list published in the month of January and July or soon thereafter until, the expiration of the period prescribed for the issue of duplicates]. [Inserted by G.S.R. 144, dated 21.1.1964](3)the list shall contain as far as possible the following particular regarding each note, treasury bill, bearer bond, coupon, prize bond and note in Form I included therein namely the name of the loan the number of the Government security its value, the person to whom it was issued, the date from which it bears interest, the dividend number and date of the coupon the name of the applicant for a duplicate the number and the date of the order passed by the Bank for payment of interest or issue of a duplicate and the date of publication of the list in which the Government security or the coupon was first included.
