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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Public Debt (Annuity Deposit Certificates) Rules, 1966

(3)Where an annuity deposit certificate is enfaced at a Public Debt Office, the annuity due shall be paid, on presentation of the certificate, by means of a warrant payable at the local office of the Bank or branch of the State Bank of India or its subsidiary bank conducting Government treasury work.