Section 6(3)(a) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

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Union of India - Subsection

Section 6(3)(a) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(a)in saleable or otherwise transferable promissory notes or stock certificates of the Central Government, issued and repayable at par, and maturing at the end of ten years from the date of commencement of this Act and carrying interest at the rate of four and a half per cent, per annum; or

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Union of India - Subsection

Section 6(3)(a) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969