- When any Bond issued under these rules is lost, stolen, destroyed, mutilated or defaced, the procedure relating thereto prescribed in the Public Debt (Compensation Bonds) Rules, 1954 reproduced in Appendix A shall apply. [Similarly, when the venue of payment of a particular treasury is proposed to be changed, the general rules of the Government Securities Manual (Third Edition) and Public Debt (Compensation Bonds) Rules, 1954 shall apply.] [Added by Notification No. 399 L.R., dated 14.1.1960.]
