Section 24(1)(m) in Public Debt Rules, 1946

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(m) in Public Debt Rules, 1946

(m)convert the note or notes( stock certificate or stock certificates bearer bond or bearer bonds as the case may be) into stock to be held at the credit of the account of the holder in the Subsidiary General Ledger provided the holder is admitted by the Public Debt Office to the facility of holding stock at credit to his account in the Subsidiary General Ledger and the note or notes (stock certificate or stock certificates ) is or are receipted in the form as under:-

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Union of India - Subsection

Section 24(1)(m) in Public Debt Rules, 1946