- Notwithstanding anything contained in sections 9, 10, 11 and 13, the prescribed authority may in any of the cases mentioned in the said sections -(a)issue duplicate securities or renewed securities or converted securities or consolidated securities or securities of lesser amounts, provided that the applicant executes the prescribed indemnity bond against the claims of persons having any right in respect of the original security; or(b)refuse to issue duplicate or renewed or converted or consolidated securities or securities of lesser amount unless such indemnity bond is executed.
