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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(f) in Public Debt Rules, 1946

(f)convert the stock certificate or stock certificates into bearer bond or bonds provided the stock certificate or stock certificates has or have been receipted in Form XIV and provided the loan to which the stock certificate or stock certificates appertain admits of issue of bearer bonds or