(3)On receipt of the application by the Bank, the Bank if it contemplates making a vesting order under the Act-(i)may suspend payment of interest on or the maturity value of the security or postpone the making of any order under section 11 or the registration of any transfer of the security until the vesting order has been made;(ii)may if it considers proper request a District Magistrate, [* * * *] [Omitted by the G.S.R. 2284, dated 3.10.1956] or in the case of a State the Political Agent to record or to have recorded the whole or any part of such evidence as any person whose evidence the Bank requires may produce or direct one of its officers to record such evidence or may receive evidence upon affidavit [* * * *] [Omitted by the G.S.R. 2284, dated 3.10.1956].
