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[Cites 0, Cited by 1] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in Public Debt Act, 1944

(2)A Court before which a claim in respect of the subject-matter of any such order is established may order the bond or security to be assigned to the successful claimant who shall thereupon be entitled to enforce the bond or realise the security to the extent of such claim.