Section 9(3)(c) in Public Debt Rules, 1946

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(c) in Public Debt Rules, 1946

(c)Where interest on a Certificate is made payable at a Public Debt Office, that office shall on presentation of the said certificate, issue an interest warrant in favour of the holder payable at the local office of the Bank or any other bank acting as agent or sub-agent of the Bank.

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Union of India - Subsection

Section 9(3)(c) in Public Debt Rules, 1946