Section 6(6)(a) in Public Debt (Compensation Bonds) Rules, 1954

[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6)(a) in Public Debt (Compensation Bonds) Rules, 1954

(a)if the date on which the final instalment of the bond is due for payment falls earlier than the date on which the said period of one year expires, or if the bond is notified for redemption before that date, the Bank shall pay all the outstanding instalments after the expiry of the said period of one year without issuing a duplicate bond: and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(6)(a) in Public Debt (Compensation Bonds) Rules, 1954