Section 14(2) in The Government Securities Regulations, 2007
(2)The list referred to in sub-regulation (1) may contain the following particulars, namely:-(a)the nomenclature of the loan;(b)the security number;(c)the value of the security;(d)the person to whom the security was issued;(e)the date from which the security bears interest;(f)the interest warrant number and coupon details;(g)the date of coupon;(h)the name of the applicant for a duplicate;(i)the number and the date of the order passed by the bank for payment of the interest or issue of a duplicate; and(j)date and particulars of the Official Gazette in which it was notified by the applicant.
