Section 2(6) in Public Debt (Compensation Bonds) Rules, 1954
(6)[ "Instalment" means periodical payment of a part of the principal amount as may be determined by the Government or of interest or of both [or where the entire principal is to be repaid at one time, the repayment of such principal] [Substituted by S.R.O. 1196, dated 19.5.1956]]
