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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in Public Debt Rules, 1946

(5)The Bank may at any time prior to the issue of a duplicate note, if it finds sufficient reason alter or cancel any order made by the Bank under this rule and may also direct that the interval before the issue of a duplicate note shall be extended by such period not exceeding [three years] [Substituted by S.R.O. 1459, dated 29.4.1954] as it may think fit.