Section 21 in The Orissa Government Securities Rules, 1938
21. Proviso for renewal of promissory notes hold by managing member of Hindu joint family subject to Mitakshara Law.
- The certificate required under the proviso to Section 12 of the Act shall be a certificate signed by the District Magistrate after such inquiry (if any) as may in his opinion be necessary to determine the matters in question referred to therein.
