Section 2(c) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
(c)"Defaced Bond" means a bond which has been made eligible and rendered undecipherable in material parts and the material parts of a bond are those where :(i)the number, the issue to which it appertains and the face value of the bond, or payments of interest are recorded, or(ii)the endorsement or the name of the payee is written, or(iii)the renewal receipt or the memorandum of transfer is supplied;
