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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Government Securities Rules, 1938

(1)On a proper demand made by a person who is the holder of an office other than a public office, the Public Debt Office may, in the case of any account of Government stock to be opened and kept with such person, either alone or jointly with other persons, enter the descriptions of such person in its books by the name of his office.