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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(b) in Public Debt Rules, 1946

(b)in the case of a promissory note of a state Government in three successive issues of the Official Gazette of the State concerned and if the loss, theft destruction mutilation or defacement occurred at a place of outside that State also in three issues of the Official Gazette, if any, of such place]