Section 12(6)(b) in Public Debt Rules, 1946

[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6)(b) in Public Debt Rules, 1946

(b)In all other cases shall be for twice the face value of the note plus twice the amount of interest calculated in accordance with clause (a).

(ii)The bank may direct that such indemnity bond shall be executed by the applicant alone or by the applicant and one or two sureties as it may think fit or that in lieu of furnishing personal sureties the applicant shall furnish collateral security in the shape of Government securities to be deposited with it for such amount and period as it may think fit.

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Union of India - Subsection

Section 12(6)(b) in Public Debt Rules, 1946