(2)The Bonds shall be enfaced for payment of instalments and interest at such Treasury and shall be transmitted by the Public Debt Office to such Treasury Officer as may be indicated in the Indent for the purpose:Provided that instalments and interest on a Bond may be made payable at any Treasury or Sub-Treasury in the State of Bihar. [4] [Repealed by Notification No. 339-LR, dated 14.1.1960.]
