ANNEXURE I Letter Head of the Agency Branch
Ref No
Date
Shri/Smt/Kum _________________
Address
______________________
_____________________________
_____________________________
Madam / Dear Sir,
Repayment of 9% Relief Bonds Scheme 1999
We advise that the investments made by you under
the captioned scheme are due for repayment on maturity as shown below:
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BLA No.
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Date of Investment
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Amount invested
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Date of Maturity
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Interest
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Total Amount
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GRAND TOTAL
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2. As per GOI Notification No.F.4(5)
W&M/ 2002 dated February 28, 2003 interest will not accrue on the investments
from and after the date of maturity indicated above.
3. Kindly return the attached ANNEXURE
IA completed in all respects and the receipt (Acquittance) duly discharged by
you after affixing the revenue stamp at the place provided for, along with the
Certificate of Holding (COH) / Certificates of Investment (COI) and COH( in
case of multiple investment under the same BLA), to enable us to credit your
account / issue Payment Order. In case the repayment is to be made under ECS
you may please submit the mandate for the same.
4. In case you would like to have
the Payment Order by post please note to indicate your bank particulars in the
Annexure IA
5. Kindly note to submit the above
documents at least 20 days in advance so that the repayment is made on the due
date itself.
Yours faithfully,
Signature
(Name & Designation)
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