Section 6(3)(e) in Public Debt (Compensation Bonds) Rules, 1954

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Union of India - Subsection

Section 6(3)(e) in Public Debt (Compensation Bonds) Rules, 1954

(e)if the applicant is not the holder in whose name the bond was originally issued, an affidavit sworn before a Magistrate testifying that the applicant was the last legal holder of the bond and all documentary evidence necessary to trace back the title to the original holder; and

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Union of India - Subsection

Section 6(3)(e) in Public Debt (Compensation Bonds) Rules, 1954