(c)in respect of the renewal of a note which bears no endorsement other than an endorsement by the Reserve Bank of India, the State Bank of India (or, the Imperial Bank of India or one of the banks constituted by the Presidency Banks Act, 1876), the Controller of the Currency, his Deputy or Assistant or an Accountant General, his Deputy or Assistant or an Assistant Accounts Officer, Posts and Telegraphs, and the renewal endorsement, when such renewal is required only on account of there being no further space on the note in which to record payment or enfacement for payment of interest.]
