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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(7) in The Government Securities Regulations, 2007

(7)The payment in respect of the securities referred to in sub-regulation (1) shall be made by Public Debt Office in good faith and without negligence to the person who purports to be the last holder of the same and such payment shall discharge the bank and the Government of its liability under the said security.