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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(d) in Public Debt (Annuity Deposit Certificates) Rules, 1966

(d)an affidavit sworn before a Magistrate testifying that the applicant was the legal holder of the annuity deposit certificate and that the annuity deposit certificate is not in his possession, nor has it been dealt with by him;