(7)[ The Bank may require the person considered by the Bank as being entitled to the security or to payment of interest or both to execute a bond in Form V, with one or more sureties or to furnish security not exceeding twice the value of the subject matter of the order, to be held at the disposal of the Bank to pay to the Bank or to any person to whom the Bank may assign the bond or security or any part of the rights under such bond or security in furtherance of sub-section (2) of section 16 of the Act the amount thereof, or, as the case may be, a part of such amount.] [Substituted by G.S.R. 109, dated 13.1.1966]
