(3)In any other case the Public Debt Office may subject to the provisions hereinafter contained grant a certified copy of any endorsement on a security or of an entry in any register or book maintained or kept by that office relating to any security on being satisfied that the security in question has stood in the name of the applicant or of a person [through whom the applicant claims title to the security] [Substituted by G.S.R. 109,dated 13.1.1966], and further that the applicant has a bona fide interest in the security in respect of which the application is made:Provided that if the security has been cancelled for payment of the amount due in respect thereof no copy of any endorsement thereon shall be granted which purports to give a [title] [Substituted by S.R.O. 2284, dated 3.10.1956] subsequent to the termination of the applicant's interest on the security.
