25A. [ Disposal of Securities which have been repaid, renewed converted, etc.- [Inserted by G.S.R. 1095, dated 13.8.1962]
A Government Security in respect of which a duplicate security or a new security has been issued or which has been discharged by payment may be perforated, punched cut or otherwise disposed of by the Bank in such manner as the Bank may consider necessary to ensure that the original security is not misused.]
