Section 14 in The Orissa Government Securities Rules, 1938
14. Alteration of order, etc.
- A provisional order passed under Sub-rule (2) of Rule 13 shall, on the expiry of the six years referred to therein, become final ; provided that the Bank may at any time prior to the issue of a duplicate note, if it finds sufficient reason, alter or cancel any such order, and may also direct that the interval before the issue of a duplicate note shall be extended by such period not exceeding six years, as he may think fit.
