Section 8(2)(b) in Public Debt Rules, 1946

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Union of India - Subsection

Section 8(2)(b) in Public Debt Rules, 1946

(b)Issue a stock certificate to him by the name of his office and make entry in its books describing him as the holder of the stock by the name of his office, according to the applicant request provided -

(i)The request is in conformity with the provisions of sub-rule (1) hereof,

(ii)The necessary evidence required by the Public Debt Office in terms of sub-rule 7 has been furnished, and

(iii)[ The Government security in the form of a Government promissory note has been endorsed in the case of securities of the Central Government in favour of the President of India, and in the case of securities of State Governments in favour of the Governor [* * * *] [Substituted by No. 8(12)B/49, dated 29.10.1949] of the State concerned.]

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Union of India - Subsection

Section 8(2)(b) in Public Debt Rules, 1946