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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in Public Debt Rules, 1946

(3)the list shall contain as far as possible the following particular regarding each note, treasury bill, bearer bond, coupon, prize bond and note in Form I included therein namely the name of the loan the number of the Government security its value, the person to whom it was issued, the date from which it bears interest, the dividend number and date of the coupon the name of the applicant for a duplicate the number and the date of the order passed by the Bank for payment of interest or issue of a duplicate and the date of publication of the list in which the Government security or the coupon was first included.