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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Government Securities Regulations, 2007

(1)Govemment promissory note .-Where post dated interest warrants have not been issued, interest shall be paid by interest warrants issued by the bank or if the holder so desires, by credit to his bank account through electronic means, on presentment of the Government promissory note.