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Union of India - Section

Section 20 in Public Debt Rules, 1946

20. Determination of a mutilated security as a security requiring renewal.-

It shall be at the option of the Bank to treat a security, which has been mutilated or defaced as a security requiring issue of a duplicate under any of the Rules from [12 to 17B] [Inserted by G.S.R. 414, dated 21.1.1964] or mere renewal under Rule 24.