LexSection 25 — Inspection of documents.
The Public Debt Act, 1944
No person shall be entitled to inspect, or to receive information derived from any Government security in the possession or custody of 1 [the Government] or from any book, register, or other document kept or maintained by or on behalf of 1 [the Government] in relation to Government securities or any Government security, save in such circumstances and manner and subject to such conditions as may be prescribed.Open in Lexace · Ask the AI about this section