Section 15(2)(c) in The Government savings Banks Act, 1873

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

British India - Subsection

Section 15(2)(c) in The Government savings Banks Act, 1873

(c)the non-accrual of interest on deposits when the maximum limits are exceeded and the recovery of any interest paid in excess in the same manner as an arrear of land revenue or in any other manner;

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British India - Subsection

Section 15(2)(c) in The Government savings Banks Act, 1873