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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(p) in Public Debt Act, 1944

(p)[ the form in which and the persons in whose favour nominations may be made under section 9B, the manner in which and the conditions and restrictions subject to which such nominations may be made, the registration, variation or cancellation of such nominations and the fees that may be levied for such registration, variation or cancellation; [Inserted by the Public Debt (Amendment) Act, 1959 (44 of 1959), Section 3 (w.e.f. 1-8-1960)]