Section 15(2)(a) in Public Debt Rules, 1946

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Union of India - Subsection

Section 15(2)(a) in Public Debt Rules, 1946

(a)in the case of prize bond of the Central Government, in the Gazette of India and the local Official Gazette, if any, of the place where the loss, theft, destruction, mutilation or defacement occurred, and

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Union of India - Subsection

Section 15(2)(a) in Public Debt Rules, 1946