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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(7) in Public Debt Rules, 1946

(7)"Mutilated Security" means a security which has been destroyed, torn or damaged in material parts thereof and the material parts of a security are those where-
(i)the number, loan to which it belongs and the face value of the security or payments of interest are recorded, or
(ii)the endorsement or the name of the payee is written or the the transfer is executed, or
(iii)the renewal receipt is supplied;