- The Principal money secured by the stock shall be repayable on such date, not earlier than five years, from the date of each issue, as may be determined by the Board, with the previous approval of the Government and such date shall be specified in the stock:Provided that it may be redeemed before the expiry of the said period, if the Board, by a subsequent resolution, so determines and the holder of the stock shall be bound to accept repayment of the stock held by him provided the interest is paid or agreed to be paid by the Board up to the date previous to the day of such redemption:Provided further that no stock shall be liable to be redeemed before the expiry of the latest date for repayment mentioned in the original resolution creating the stock unless, at least, three calendar months' notice of intention to redeem the same earlier has been given.
