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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Government Securities Regulations, 2007

(2)Stock or bond .-Interest on stock or a bond held in a bond ledger account shall be paid by interest warrants issued by the bank or its agent, as the case may be, or if the holder so desires, by credit to his bank account through electronic means.