Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 12 in The Government Securities Regulations, 2007 12. Loss of a bearer bond or a prize bond .-When a bearer bond or prize bond is lost, stolen, mutilated, defaced or destroyed, the bank shall not replace it.
