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Union of India - Section

Section 10 in Public Debt Rules, 1946

10. Payment of prize money.-

The amount of any prize drawn in respect of a Prize Bond shall, after his claim has been admitted by the Bank, be paid in cash or in the form of Government securities according to the terms of the Bond, to the person who presents such prize bond at any office authorized by Government as an office of issue at the time when the loan to which the prize bond belongs was open to subscription.