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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Public Debt (Annuity Deposit Certificates) Rules, 1966

(2)A duplicate of the letter sent to the Public Debt Office but not of its enclosures shall be sent to the branch of the State Bank of India or its subsidiary bank where the certificate was enfaced for payment.