Section 13(2)(a) in The Orissa Government Securities Rules, 1938

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State of Odisha - Subsection

Section 13(2)(a) in The Orissa Government Securities Rules, 1938

(a)to pay to the applicant, two years after the publication of the said list, and on the execution of an indemnity bond in the manner hereinafter prescribed, the interest in respect of the note so lost, stolen or destroyed pending the issue of a duplicate note; and

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State of Odisha - Subsection

Section 13(2)(a) in The Orissa Government Securities Rules, 1938