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Union of India - Section

Section 6 in Public Debt (Annuity Certificates) Rules, 1954

6. Determination of Mutilated Annuity Certificate Requiring Renewal.-

It shall be at the option of the Bank to treat an annuity certificate which has been mutilated or dfaced, as an annuity certificate requiring issue of a duplicate under rule 5 or a renewal under rule 7.