Section 2(7) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(7)"defaced annuity deposit certificate" means an annuity deposit certificate which has been made illegible or rendered undecipherable in material parts;Explanation.- For the purposes of this clause and clause (12), material parts of an annuity deposit certificate are those where(i)the number, description and the amount of the annuity deposit or payments of annuities are recorded;(ii)the name of the payee has been written.
