29. [ Certain laws not to apply to Government securities. [Substitued for the original section, by the Public Debt (Amendment) Act, 1956 (57 of 1956), section 13 (15-10-1956)]
- The Indian Securities Act, 1920 (10 of 1920) and any law corresponding to that law in force in any Part B State immediately before the commencement of the Public Debt (Amendment) Act, 1956 (57 of 1956), shall cease to apply to Government securities to which this Act applies and to all matters for which provision is made by this Act:Provided that any such corresponding law shall continue to apply to or in relation to any securities created and issued by the Government of Hyderabad, Saurashtra or Travancore-Cochin on or before the 31st day of March, 1953, for such period not exceeding one year from the commencement [**] of the Public Debt (Amendment) Act, 1956 (57 of 1956), as the Central Government may, by notification in the Official Gazette, specify.]
