Section 15(1) in Public Debt (Compensation Bonds) Rules, 1954
(1)When the last instalment on a bond becomes due for payment of the bond is notified for redemption [or becomes due for re-payment,] [Inserted by G.S.R. 1196, dated 19.5.1956] it shall be presented at the office at which the instalment on the bond is payable or at the Public Debt Office and signed by the holder on its reverse.
