Section 11(1)(c) in Government Securities Act, 1330F

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State of Maharashtra - Subsection

Section 11(1)(c) in Government Securities Act, 1330F

(c)after such inquiry as is hereinafter provided and consideration of the result thereof, declare by order in writing which of the parties is in his opinion, entitled to such note and after the expiration of three months from the date of such order in writing issue a renewed note in his favour in accordance with section 10, unless within that period he has received notice, in writing that a suit or proceeding has been instituted by any person in a Court of competent jurisdiction for the purpose of establishing a title to such note.

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State of Maharashtra - Subsection

Section 11(1)(c) in Government Securities Act, 1330F