Section 24(b) in The Orissa Government Securities Rules, 1938
(b)in respect of the renewal of a note which bears no endorsement other than an endorsement by the Bank, the Imperial Bank of India, or the Comptroller, Orissa, or his Assistant, and the renewal endorsement, when such renewal is required only on account of there being no further space on the note in which to record payment or enfacement for payment of interest.
