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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in Public Debt (Annuity Certificates) Rules, 1954

(1)Before any information is supplied, every applicant shall, if so required by the Bank, execute a bond of indeminty as nearly as may be in Form D for such amount as may be specified by the Bank not exeeeding twice the value of the annuity certificate.