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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(k) in Public Debt Act, 1944

(k)the manner in which any document relating to a Government security or any endorsement or a promissory note issued by [the Government] [Substitued for the words the Central Government by the Public Debt (Central) Government Amendment Act, 1949 (6 of 1949), Section 6 (1-4-1949)] may, on the demand of a person who from any cause is unable to write, be executed on his behalf;