(3)The Bank shall, if it is satisfied of the loss, theft, destruction, mutilation or defacement of the certificate, order the Public Debt Office to issue a duplicate Treasury Savings Deposit Certificate [or a Defence Deposit Certificate, as the case may be,] [Inserted by G.S.R. 1509, dated 10.11.1962] in lieu of the original certificate.] [Substituted by 8(12)B/49, dated 29.10.1949][17-B. Procedure when a Defence Certificate is lost.- [Inserted by G.S.R. 144, dated 21.11.1964]
