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Union of India - Section

Section 13 in Public Debt (Annuity Certificates) Rules, 1954

13. Fees.-

Every applicant shall pay a fee of one rupee for each renewed, or duplicate annuity certificate before a renewed or duplicate annuity certificate is issued to him.[13-A. Disposal of Certificates which have been repaid, renewed, etc.- [Inserted by G.S.R. 1097, dated 13.8.1962]An Annuity Certificate in respect of which a duplicate certificate or a new certificate has been issued or all the instalments due have been paid may be perforated, punched, cut or otherwise disposed of by the Bank such manner as the Bank may consider necessary to ensure that the original certificate is nogt misused].