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State of Odisha - Section

Section 5 in The Orissa Government Securities Rules, 1938

5. Procedure for conversion etc.

- Subject to any general or special instructions of the Bank the Public Debt Office may, on the application of the holder of the relevant stock certificate or stock certificates, and on his recepting the same in Forms I, II or III, as the case may be, issue converted, consolidated or sub-divided securities in place thereof -