Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] Union of India - Subsection Section 29(2) in Public Debt Rules, 1946 (2)If the applicant asks for inspection or information in respect of a security which has been cancelled on payment of the amount due in respect thereof it shall be referred to and disposed of under the order of the Bank.
