11. Procedure when a Government security is lost etc.-
(1)When the Government security is lost, stolen, destroyed, mutilated or defaced, the person entitled thereto shall apply for the issue of a duplicate security in the manner laid down in Rule 12, 13, 14, 15, 16 or [17, 17A or 17B] [Substituted by G.S.R. 144, dated 21.1.1964] as the case may be, to the Public Debt Office at which the security is domiciled or registered with a statement showing particulars, such as number, amount and the loan of the security.(2)The Bank may by its order suspend payment of interest on or the maturity value of the security or postpone the making of any order under section 11 of the Act or the registration of any transfer of the security until the vesting order has been made.
