The Regional Director,
Reserve Bank of India,
Public Debt Office,
Fort,
Mumbai - 400 001.

Dear Sir,

Tender for repurchase of "7.55 percent Government Stock, 2010" for an aggregate amount of Rs.3,000 crore under MSS: Auction to be held on January 29, 2009.

Pursuant to Government of India, Ministry of Finance, Department of Economic Affairs Notification F.No. 4(6)-W&M/2008 dated January 27, 2009 and the tender notice issued by you, I/we, the undersigned hereby offer for sale "7.55 percent Government Stock, 2010", at the auction to be held by you on the captioned date as set out below :

i) Name
Constituents Name

ii) Address

iii) SGL Code, if any

iv) Telephone No.

v) Nominal value of the
Government Stock Rs.
Offered

vi) Price per face value of Rs 100.00
(expressed in Rupees up to two
decimal points).

vii) Place at which repurchased amount
should be paid

Undertaking

1. On your acceptance of my/our offer,

i) I/we agree/undertake to immediately collect the letter of acceptance from your office.

ii) I/We authorise you to debit my/our SGL account maintained with Reserve Bank of India with the amount of securities.

2. I/We have read the terms and conditions of offer for the auction to be held on the captioned date and undertake to abide by them.

3. I/We have also submitted another offer (s)/not submitted any other offer (strike out which is not necessary) for the auction to be held on the captioned date.

Yours faithfully,

Dated :

1. If the applicant's signature is by thumb mark, it should be witnessed by two persons. The full name, occupation and address of the witnesses should be appended to their signature.

2. If the application is made in the name of a registered body, the under noted documents, if not already registered at the Public Debt Office, should be submitted to the Public Debt Office along with the investment amount:

i) Certificate of Incorporation/Registration in original or a copy thereof certified as true by the Issuing authority under his official seal.

ii) Certified copies of Memorandum and Articles of Association or the rules and regulations/ Bye-Laws of the Company/body.

iii) Certified copy of resolution in favour of person/s authorised to deal in government securities on behalf of the company/body together with his/their duly attested specimen signature(s).

1. Government Stock will be repurchased for a minimum amount of Rupees Ten Thousand (face value) and in multiples thereof.

2. Separate tender form should be completed for each offer.

3. Results of the auction would be displayed at Reserve Bank of India, Fort, and Mumbai.

4. The Reserve Bank of India will have full discretion to accept or reject any or all offers either wholly or partially, if deemed fit, without assigning any reason.

5. Tenderer should check for himself the result of the auction and, if successful, collect the letter of acceptance of the tender from the Reserve Bank of India, Fort, and Mumbai.

6. In the case of accepted tenders, the Government Stock would be repurchased for the nominal amount applied for at a price as given in the offer.

7. Payment shall be made by credit to current account maintained with Reserve Bank of India and the required amount shall be credited by the close of banking hours on February 2, 2009.

8. The Government Stock will be repurchased by debit to Subsidiary General Ledger Account of the parties maintained with Reserve Bank of India.