Section 7(iii) in Public Debt (Compensation Bonds) Rules, 1954
(iii)The list shall contain, as far as possible the following particulars regarding each bond included therein, namely the description of the bond, the number of the bond, its value, the person to whom, it was issued, the date from which instalments are due, the name of the applicant for a duplicate, the number and the date of the order passed by the Bank for payment of instalments or issue of a duplicate and the date of publication of the list in which the bond was first included.
