Section 6(6)(ii) in Public Debt (Compensation Bonds) Rules, 1954

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Union of India - Subsection

Section 6(6)(ii) in Public Debt (Compensation Bonds) Rules, 1954

(ii)if no portion of the bond so lost, stolen, destroyed, mutilated or defaced, sufficient for its identification has ben produced to issue to the applicant, on the execution of an indemnity bond such as is hereinafter mentioned, a duplicate bond in place of the bond so lost, stolen, destroyed, mutilated or defaced one year after the date of publication of the said list : provided that

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Union of India - Subsection

Section 6(6)(ii) in Public Debt (Compensation Bonds) Rules, 1954