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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4)(b) in Public Debt Rules, 1946

(b)in the case of the bearer bond of a State Government in three successive issues of the Gazette of that State and if the loss, theft, destruction, mutilation or defacement occurred at a place outside that state also in three successive issues of the official Gazette, if any of such place.]