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State of Haryana - Section

Section 346 in Punjab Jail Manual

346. [ Security in promissory notes. [G. of I. Resolution No. 4579-A of 29.7.1903.]

- All Government promissory notes tendered as security, shall be endorsed by the depositor to the Reserve Bank of India or order and sent to that officer through the Inspector-Genera1.]These notes, with such as the Reserve Bank of India may purchase with security money, will be converted into stock and interest falling due upon them will be distributed periodically by that officer who will issue orders making such interest payable at the local treasury. These orders will be sent through the Superintendent of the Jail concerned to the depositor.Note :- Promissory Notes for transmission through the post should be cut in halves, but should be despatched whole in covers insured for Rs. 100.