- Any notice required to be given by the Bank under this Act may be served by post, but every such notice shall also be published by the Bank in [the Gazette of India or the Official Gazette of the State, according as the notice relates to a security, issued by the Central Government or a State Government] [Substitued for the words the Official Gazette by the Public Debt (Central Government) Amendment Act 1949 (6 of 1949), Section 7 (1-4-1949)], and on such publication shall be deemed to have been delivered to all persons for whom it is intended.
