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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Government Securities Regulations, 2007

(4)Without prejudice to the provisions of this regulation, while recognizing title to the Government security, the bank, or, as the case may be, its agent may, if it considers necessary, also require the claimant to furnish a bond of indemnity for such amount as it may think fit.