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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(a) in The Government Securities Regulations, 2007

(a)In the case of stock held in the subsidiary general ledger account or constituents' subsidiary general ledger account, payment of the maturity proceeds shall be made by a pay order issued by the Public Debt Office at which the stock is registered or by credit to the current account maintained with the bank or any other account of the holder in any bank having facility of receipt of funds through electronic means;