(2)The loss, theft, destruction, mutilation or defacement of a prize bond shall be further notified by the applicant [in the following manner:-(a)in the case of prize bond of the Central Government, in the Gazette of India and the local Official Gazette, if any, of the place where the loss, theft, destruction, mutilation or defacement occurred, and(b)in the case of prize band of a State Government, in the Official Gazette of that state and of the loss, theft, destruction, mutilation or defacement occurred at a place outside that state also in the Official Gazette if any of such place]. Such notification shall be published in such issues of each Gazette, not exceeding three in the case of each, as may be directed by the Bank and shall be in the form following or as nearly in such form as circumstances permit:-"Lost" ( "stolen", "destroyed", mutilated " or "defaced" as the case may be).The Prize Bond No.............of the.............loan for the face value of Rs..............having been lost (stolen, destroyed, mutilated or defaced) notice is hereby given that application is about to be made to the Public Debt Office for the issue of a duplicate in favour of the undersigned.Name of the person notifyingResidence"
