Section 12(4)(a) in Public Debt Rules, 1946

[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(a) in Public Debt Rules, 1946

(a)If only a portion of the note has been lost, stolen, destroyed, mutilated or defaced and if a portion of the note sufficient for its identification has been produced to pay interest and to issue to the applicant on the execution of an indemnity bond such as is hereinafter mentioned a duplicate note in place of that of which a portion has been so lost stolen destroyed mutilated or defaced and on the expiry of such period as the Bank may consider necessary from or immediately after the date of the publication of the said list,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(4)(a) in Public Debt Rules, 1946