(8)[] [Renumbered by G.S.R. 109, dated 13.1.1966] On the expiry of six months from the issue of the [notice under sub-rule (5)] [Substituted by No. 8(12)B/49, dated 29.10.1949], the Bank may make an order vesting in the person found by the Bank to be entitled thereto(a)the security, or(b)the payment of accrued and accruing interest on the security, or(c)both the security and the payment of accrued and accruing interest on the security.
