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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(b) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989

(b)in all other cases shall be for twice the face value of the bond plus twice the amount of interest calculated in accordance with cl. (a).
(ii)The prescribed officer may direct that such indemnity bond shall be executed by the applicant alone or by the applicant and one or two sureties approved by him as he may think fit.