Section 34 in Reductions and Remissions (Andhra Pradesh)
34.
Letter of authority or power-of-attorney executed for the sole purpose of authorising one or more of the joint-holders of a Government security to give on behalf of the other or others of them, or any one or more of them, a discharge, for interest payable on such security or any renewed security issued in lieu thereof-Duty reduced to Rs. (1-00) one only. (As Amended by G.O.Ms.No. 506, Revenue, dated 3rd April, 1962).
