Section 6(3)(a) in Public Debt (Compensation Bonds) Rules, 1954

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

(a)a statement of the following particulars, namely:

(i)the last half-year or year for which instalment has been paid:

(ii)the person to whom such instalment was paid:

(iii)the person in whose name the bond was issued (if known);

(iv)the place for payment of instalments at which the bond was for the time being enfaced;

(v)the circumstances attending the loss, theft, destruction, mutilation or defacement,: and

(vi)whether the loss or theft was reported to the police.

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