- Notwithstanding anything contained in sections 9, 10, 11 and 13, the prescribed authority may in any of the cases mentioned in the said sections,-(a)issue duplicate securities or renewed securities or converted securities or consolidated securities or securities of lesser amounts, provided that the applicant executes the prescribed indemnity-bond against the claims of persons having any right in respect of the original security; or(b)refuse to issue duplicate or renewed or converted or consolidated securities of lesser amount unless such indemnity-bond is executed.
