(5)After the Officer of the Bank has considered the evidence and determined the issue, the Bank shall give notice in writing to each such claimant, of the determination so made.] [Substituted by G.S.R. 109, dated 13.1.1966][* * *] [Omitted by G.S.R. 109, dated 13.1.1966][[(6)] [Substituted by No. 8(12)B/49, dated 29.10.1949] The notices prescribed [sub-rules (4) and (5)] [Substituted by G.S.R. 109, dated 13.1.1966] above shall be published in three successive issues of,(a)the Gazette of India and the local Official Gazette where they relate to a security of the Central Government, and(b)the Official Gazette of the State concerned, where they relate to security of a State Government, as soon as possible after the date on which they are respectively issued.]
