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17. Publication of notices in Official Gazette.-

Any notice required to be given by the Bank under this Act may be served by post, but every such notice shall also be published by the Bank in 1[the Gazette of India or the Official Gazette of the State, according as the notice relates to a security, issuedby the Central Government or a State Government], and on such publication shall be deemed to have been delivered to all persons for whom it is intended.









  

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