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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in Public Debt Rules, 1946

(4)Interest on securities transferred to London shall be paid by interest drafts, issued by the State Bank of India, London, payable in rupees at the offices or branches of the Bank at Bombay, Calcutta, New Delhi, Madras, Bangalore or Nagpur.] [Substituted by G.S.R. 109, dated 13.1.1996]