Section 5(1)(a) in Public Debt (Annuity Certificates) Rules, 1954

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(a)a statement containing the following particulars:

(i)the period for which payments have been made;

(ii)the place at which the annuity certificate was for the time being enfaced for payment;

(iii)the circumstances attending the loss, theft, destruction, mutilation or defacement; and

(iv)whether the loss or theft was reported to the police;

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