Section 2(8) in Public Debt (Annuity Certificates) Rules, 1954
(8)"mutilated annuity certificate" means an annuity certificate which has been destroyed, torn or danaged in material parts thereof and the material parts of an annuity certificate are those where:(i)the number, description and the face value of the annuity certificate or payments of annuity are recorded, or(ii)the name of the payee is written:
