In clause (b) we have restored the wording employed in clause (b) of sub-section (1) fo Section 4 of the Act of 1920, which speaks of a security payable to two or more persons severally and provides merely for that security becomeing payable to the survivor. The proviso which is intended to govern the whole clause has been clarified by the substitution of the words in this section for the word herein and has now been printed separately as an addendum to the clause as a whole instead fo being included in sub-clause (b)-S.C.R. Gaz. of Ind. 1944, Part V, page 85.An Act to consolidate and amend the law relating to Government securities [***] [The words issued by the Central Government were omitted by the Public Debt (Central Government) Amendment Act, 1949 (6 of 1949) Section 2 (1.4.1949)] and to the management by the Reserve Bank of India of the public debt of [the Government] [Substitued for the words the Union and the Part A States by the Public Debt (Amendment) Act, 56 (57 of 1956), Section 2 (15-10-1956)].Whereas it is expedient to consolidate and amend the law relating to Government securities [***] [The words issued by the Central Government were omitted by the Public Debt (Central Government) Amendment Act, 1949 (6 of 1949) Section 2 (1.4.1949)] and to the management by the Reserve Bank of India of the public debt of [the Government] [Substitued for the words the Union and the Part A States by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 2 (15-10-156)];It is hereby enacted as follows:--
