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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Public Debt Rules, 1946

(1)Government securities may be issued to the [Ruler of a former Indian State] [Substituted by S.R.O. 2284, dated 3.10.1956] at his request in Form I, provided that-
(a)The Ruler has been admitted to this privilege by order of the Federal Government, and
(b)The total amount in this form including the amount applied for is not less than Rs. 50,000.