Section 6(6)(i) in Public Debt (Compensation Bonds) Rules, 1954

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Union of India - Subsection

Section 6(6)(i) in Public Debt (Compensation Bonds) Rules, 1954

(i)if only a portion of the bond has been lost, stolen, destroyed, mutilated or defaced, and if a portion of the bond sufficient for its identification has been produced, to issue to the applicant, cn the execution of an indemnity bond such as is hereinafter mentioned, a duplicate bond in place of that of which a portion has been lost, stolen, destroyed, mutilated or defaced on the expiry of such period not exceeding six months as the bank may consider necessary from or immediately after the date of the publication of the said list; and

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Union of India - Subsection

Section 6(6)(i) in Public Debt (Compensation Bonds) Rules, 1954