(3)[ They shall apply to all securities to which the Public Debt Act, 1944, applies:Provided that they shall not apply to any Government security in respect of which special rules have been framed under the Act or they shall apply to such security only to the extent, and subject to such exceptions or modifications as may be, specified in the special rules.] [Substituted by G.S.R. 109, dated 13.1.1966]
