Section 3 in Public Debt (Compensation Bonds) Rules, 1954
3. [ Form of instrument issuable as Government security under Section 2(2)(b) of the Act.- [Substituted by S.R.O. 1196, dated 19.5.1956]
The Government may issue a bond or a stock certificate in Form A or as the case may be Form AA, or as near thereto as circumstances permit. Save as otherwise provided in these rules, a bond or a stock certificate in the appropriate form shall be deemed to be a Government security for all the purposes of the Act.][3-A. [Inserted by S.R.O. 1196, dated 19.5.1956]In these rules, references to "bonds" shall unless the subject or the context indicates otherwise, include references to "stock certificates".]
