Section 9 in Public Debt (Annuity Certificates) Rules, 1954
9. [ Receipt for renewal, etc.- [Substituted by G.S.R. 847, dated 30.7.1960]
Subject to any general or special instructions from the Bank, the Public Debt Office may, on application by the holder, renew or sub-divide an annuity certificate provided that the annuity certificate has been receipted in form C or, as the case may be, in form C-1]
