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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(3) in Bihar Land Reforms Rules, 1951

(3)Government Securities Manual. - List of redeemed Bonds. - The procedure laid down in Chapter VIII of the Government Securities Manual (Third Edition) for payment of terminable loans read with Rule 15 of the Public Debt (Compensation Bonds) Rules, 1954 shall apply mutatis mutandis to the payment of the outstanding amount of the Bonds to be redeemed. Such Bonds shall, after redemption, be forwarded by the Treasury Officer to the Public Debt Office, [Patna] [Substituted by Notification No. 399 L.R., dated 14.1.1960.] together with a list of such Boards in duplicate, and a copy of such list shall also be sent by him to the Collector of the district, the Accountant General, Bihar and the Government in the Revenue Department (Land Reforms Section) for information.