(3)when a renewed or converted security has been issued under section 10 or 11 or 13, the Government shall be discharged from all liabilities in respect of the original security the amount of which has been paid or in respect of which duplicate security has been issued or in place of which renewed or converted security or securities has or have been issued,-(a)in the case of payment, after the lapse of six years from the date on which payment was due;(b)in the case of a duplicate security, after the lapse of six years from the date of the publication under sub-section (3) of section 9, of the list in which the security is first mentioned or from the date of the last payment of interest on the original security, whichever date is later;(c)in the case of renewed or converted securities, after the lapse of six years from the date of issue thereof.
