Section 22(3)(ii) in Public Debt Rules, 1946

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(ii) in Public Debt Rules, 1946

(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].

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Union of India - Subsection

Section 22(3)(ii) in Public Debt Rules, 1946