Section 6(8)(ii) in Public Debt (Compensation Bonds) Rules, 1954

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Union of India - Subsection

Section 6(8)(ii) in Public Debt (Compensation Bonds) Rules, 1954

(ii)The Bank may direct that such indemnity bond shall be executed by the applicant alone or by the applicant and one or two sureties as it may think fit, or that in lieu of furnishing personal sureties the applicant shall furnish collateral security in the shape of Government securities to be deposited with it for such amount and period as it may think fit.

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Union of India - Subsection

Section 6(8)(ii) in Public Debt (Compensation Bonds) Rules, 1954