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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(q) in Public Debt Rules, 1946

(q)[ convert the Government promissory note or notes, stock certificate or certificates or stock held at the credit of the account of the holder in the Subsidiary General Ledger into balances held at the credit of the holder in the Bond Ledger Account; or [Inserted by Notification No. G.S.R. 599(E), dated 22.8.2001 (w.e.f. 20.4.1946)]