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Union of India - Section

Section 6 in Public Debt (Annuity Deposit Certificates) Rules, 1966

6. Determination of mutilated annuity deposit certificate requiring renewal.-

It shall be at the option of the Bank to treat an annuity deposite certificate which has been mutilated or defaced, as an annuity deposit certificate requiring issue of a duplicate under Rule 5 or a renewal under Rule 7.