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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Government Securities Rules, 1938

(2)Subject to any general or special instructions of the Bank, the office of the Bank which issued a treasury bill may, on the application of the holder thereof, renew it ; provided that the treasury bill has been receipted in Form VI.