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Union of India - Section

Section 14 in Public Debt (Annuity Certificates) Rules, 1954

14. Public Debt Rules with certain exceptions not to apply to Government Securities governed by these Rules.-

The public Debt Rules, 1964 except rule 4 thereof shall not apply to such Government securities in the form of annuity certificates to which these rules apply.FORM A(See rule 4)Receipt For Payment On Annuity Certificates Received From The Government Treasury At .............. Payment Due On Annuity Certificates As Follows :-
No. of Annuity Amount of certificate Amount of Payment Period for which payment are due Total amount due Date upto to which payment is due Name of holder of Annuity certificate
  [Rs. nP] [Substituted by G.S.R. 758, dated 5.6.1962] [Rs. nP] [Substituted by G.S.R. 758, dated 5.6.1962]   [Rs. nP] [Substituted by G.S.R. 758, dated 5.6.1962]    
      Total      
Total received (in words) ...............[FORM AI] [Inserted by G.S.R. 847, dated 30.7.1960][See Rule 4A(2)]Nomination Made Under Section 9b (1) Of The Act And Rule 4a