13. Law applicable in regard to Government securities.
- Notwithstanding that as a matter of convenience [the Government] [Substitued for the words the Central Government by the Public Debt (Central Governemnt) Amendment Act, 1949 (4 of 1949), Section 6 (1-4-1949)] may have arranged for payments on a Government security to be made elsewhere than in [India] [Substitued for the words Part A States and Part C States by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 8 (15-10-1956)], the rights of all persons in relation to Government securities shall be determined in connection with all such questions as are dealt with by this Act by the law and in the Courts of [India] [Substitued for the words those States by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 8 (15-10-1956)]
