Section 3(1)(iii) in Public Debt Act, 1944

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Union of India - Subsection

Section 3(1)(iii) in Public Debt Act, 1944

(iii)is made after the 14th October, 1956, in the case of a security issued by the Government of a Part B State other than Jammu and Kashmir, [***] [Words and at the end of Cl. (iii) omitted and the word added at the end in clause (iv) and after that clause new clause (v) added by the Public Debt (Amendment) Act, 1972 (44 of 1972), Section 3 (w.e.f. 1-9-1972)]

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Union of India - Subsection

Section 3(1)(iii) in Public Debt Act, 1944