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23. Discharge in respect of bearer bonds.- 1[The Government] shall be discharged from all liability on a bearer bond or on any interest coupon of such a bond on payment to the holder of such bond orcoupon on presentation on or after the date when it becomes due of the amount expressed therein, unless before such payment an order of a Court in 2[India]has been served on 1[the Government] restraining it from making payment.    |
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