Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2)(b) in The Orissa Government Securities Rules, 1938

(b)to issue to the applicant a duplicate note in place of the note so lost, stolen or destroyed six years after the date of publication of the said list; provided that-
(i)if the date on which the note is due for repayment falls earlier than the date on which the said period of six years expires, the Financial Secretary shall, within six weeks of the former date, invest the principal amount due on the note in the Post Office Savings Bank unless, before the expiry of such period, the applicant has made a specific request for the investment of the amount in securities of any of the current rupee loans of the Central Government or the Government of Orissa maturing not earlier than the date on which the duplicate is due for issue, and in that case, shall invest the amount in such securities, and deposit the balance, if any, left after such investment in the Post Office Savings Bank. The Bank shall repay the amount invested in the Post Office Savings Bank, together with any interest which may have accrued thereon and, if any investment has been made in Government securities, issued by the Government of Orissa or by the Central Government, as the case may be, shall deliver such securities, together with the interest accrued thereon to the applicant at that time when a duplicate note would otherwise have been issued, and
(ii)if at any time before the issue of the duplicate note the original note is discovered or it appears to the Public Debt Office for other reasons that the order should be rescinded, the matter shall be referred to the Financial Secretary for further consideration and in the meantime all action on the order shall be suspended.