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[Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(1)(d) in Public Debt Rules, 1946

(d)an affidavit sworn before a Magistrate testifying that the applicant is the legal holder of the certificate and that the certificate is not in his possession nor has it been pledged or otherwise dealt with by him; and