Section 26 in Reductions and Remissions (Andhra Pradesh)
26.
Instrument furnished to or made or entered into with any of the Departments, Corps and Factories mentioned in item 24 by a contractor under which due performance of any contract is secured by the deposit of money or of Government or other securities ; and an instrument under which materials belonging to a contractor are mortgaged as security for an advance made to him by any such Department, Corps or Factory.
