(a)(i)The Government shall pay to the Company in sterling in London such sums as may from time to time be necessary to redeem the second Debenture-stocks of the Company on their due dates;(ii)After the second Debenture-stocks have been redeemed as aforesaid the Company shall from time to time until the undertaking is vested in the Government pay to the Government sums equal to the interest which would have been payable on such Debenture-stocks had the same not been redeemed.
