Section 12(3)(a) in Public Debt Rules, 1946

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Union of India - Subsection

Section 12(3)(a) in Public Debt Rules, 1946

(a)in the case of a promissory note of the Central Government in three successive issues of the Gazette of India and of 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 12(3)(a) in Public Debt Rules, 1946