Section 4(2)(b) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971

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Union of India - Subsection

Section 4(2)(b) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971

(b)in saleable or otherwise transferable promissory notes or stock certificates of the Central Government issued and repayable at par, and maturing at the end of--

(i)ten years from the appointed day and carrying interest from that day at the rate of four and a half per cent. per annum, or

(ii)thirty years from the appointed day and carrying interest from that day at the rate of five and a half per cent. per annum, or

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Union of India - Subsection

Section 4(2)(b) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971