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State of Maharashtra - Section

Section 6 in Hyderabad (Abolition of Cash Grants) Compensation Bond Rules, 1962

6. Form and denomination of bonds.

- There shall be a separate series of bonds to be issued in respect of payment of compensation amounts under the Act.
(2)Every such bond shall be in Form "B".
(3)The bonds shall be of the following denominations, namely Rs. 50, Rs. 100, Rs. 200, Rs. 500, Rs. 1,000.