LexSection 21 — Cancellation by the Bank of vesting proceedings.
The Public Debt Act, 1944
Where the Bank contemplates making an order under this Act vesting a Government security in any person the Bank may, at any time before the order is made, cancel any proceedings already taken for that purpose and may, on such cancellation, proceed anew to the making of such order.Open in Lexace · Ask the AI about this section