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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(b) in Government Securities Act, 1330F

(b)in the case of a duplicate security, after the lapse of six years from the date of the publication under sub-section (3) of section 9, of the list in which the security is first mentioned or from the date of the last payment of interest on the original security, whichever date is later;