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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(l) in Government Securities Act, 1330F

(l)the taking of indemnity bonds against adverse claims of third parties from persons who receive the interest or capital sum in respect of any Government security or who obtain duplicate or renewed or converted or consolidated securities or securities of lesser amount;