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[Cites 0, Cited by 0] [Section 7(3A)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3A)(c) in Public Debt Rules, 1946

(c)the transfer shall be made only to a person who is himself eligible to hold a Treasury Savings Deposit Certificate [or a Defence Deposit Certificate]; [Inserted by G.S.R. 1509, dated 10.11.1962]