Section 9(1)(b) in Public Debt Rules, 1946

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Union of India - Subsection

Section 9(1)(b) in Public Debt Rules, 1946

(b)in the case of a promissory note of a State Government at any treasury or sub-treasury in the State concerned or at any public Debt Office, subject to compliance by the holder with such formalities as the Public Debt Office may require and interest shall accordingly be paid at such treasury, sub-treasury or Public Debt Office on presentation of the note itself.

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Union of India - Subsection

Section 9(1)(b) in Public Debt Rules, 1946