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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Public Debt Rules, 1946

(2)a bearer bond payable to bearer provided the issue in this form is permitted in respect of the loan to which the security appertains by a notification in the [Gazette of India or the Official Gazette of the State according as the notification relates to the security of the Central or the State Government]; [Substituted by No. 8(12)B/49, dated 29.10.1949]