(2)Without prejudice to the provisions of sub-section (1), the Bank may, as an act of grace and without any liability to the Bank or to [the Government] [Subtitued for the words the Central Government by the Public Debt (Central Governemnt) Amendment Act, 1949 (6 of 1949) Section 6 (1-4-1949)], record in its books such directions by the holder of stock for the payment of interest on, or of the maturity value of, or the transfer of, or such other matters relating to, the stock as the Bank thinks fit.
