Section 2(2)(a) in Public Debt Act, 1944

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Union of India - Subsection

Section 2(2)(a) in Public Debt Act, 1944

(a)a security, created and issued, [by the Government] [Substitued for the words whether before or after the commencement of this Act, by the Central Government or a State Government by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 5 (15-10-1956)] for the purpose of raising a public loan, and having one of the following forms, namely:--

(i)stock transferable by registration in the books of the Bank; or

(ii)a promissory note payable to order; or

(iii)a bearer bond payable to bearer; or

(iv)a form prescribed in this behalf;

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Union of India - Subsection

Section 2(2)(a) in Public Debt Act, 1944