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[Cites 0, Cited by 2] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Public Debt Act, 1944

(2)If the person entitled to a Government security applies to the Bank to have the security converted into a security of another form, or into a security issued in connection with another loan or to have it consolidated with other like securities, or to have it subdivided, or to have it renewed, the Bank may, subject to such conditions and on payment of such fees as may be prescribed, cancel the security and order the issue of a new security or securities.