(1)If the application asks for any information in respect of a security which has been renewed, converted, consolidated, sub-divided otherwise than in the name of [the applicant or any person through whom the applicant claims title to the Security] [Substituted by G.S.R. 109, dated 13.1.1966] or asks for inspection of such security or any register or book kept or maintained in the Public Debt Office in respect thereof or of any entry of such security in such register or book the application shall be refused. The register or the book shall mean the register or the book in which the security is entered registered or referred to.
