Section 20(1)(a) in The Orissa Government Securities Rules, 1938

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1)(a) in The Orissa Government Securities Rules, 1938

(a)renew, sub-divide or consolidate a Government promissory note or notes (not being a treasury bill or treasury bills) ; provided that the note or notes has or have been receipted in Form V, VII or VIII, as the case may be; or

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State of Odisha - Subsection

Section 20(1)(a) in The Orissa Government Securities Rules, 1938