Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in Public Debt Rules, 1946

(4)A provisional order passed under sub-rule (3) shall, on the expiry of the two years referred to in that rule, become final;Provided that the Bank may at any time prior to the issue of a duplicate bond if it finds sufficient reasons, alter or cancel any such order, and may also direct that the interval before the issue of a duplicate bond shall be extended by such period, not exceeding two years, as it thinks fit.