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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4)(a) in Public Debt Rules, 1946

(a)in the case of a bearer bond of the Central Government in three successive issues of the Gazette of India and of the local Official Gazette, if any, of the place where the loss, theft, destruction, mutilation or defacement occurred, and