Section 18(8) in Public Debt (Compensation Bonds) Rules, 1954
(8)[ For the avoidance or doubts it is hereby declared that nothing herein contained shall preclude the Bank from furnishing any information regarding a Government security, or permitting inspection of such security or of any register and book, without requiring compliance with any of the preceding sub-rules if the Bank considers it necessary or expedient to do so.] [Inserted by G.S.R. 110, dated 13.1.1962]
