Section 11(5) in Public Debt (Compensation Bonds) Rules, 1954
(5)After the Officer of the Bank has considered the evidence and determined the issue, the Bank shall give notice in writing to each claimant, of the determination so made.] [Substituted by G.S.R. 110, dated 13.1.1966 ][* * *] [Omitted by G.S.R. 110, dated 13.1.1966]
