Section 14(2)(iii) in Public Debt Rules, 1946

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Union of India - Subsection

Section 14(2)(iii) in Public Debt Rules, 1946

(iii)where the lost payment of a coupon with regard to the bond was not made by the Public Debt Office, a letter signed by the officer of the treasury at which interest was last paid; certifying the last payment of such coupon;

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Union of India - Subsection

Section 14(2)(iii) in Public Debt Rules, 1946