Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 10 in The National Small Savings Fund (Custody and Investment) Rules, 2001

10. Investment of outstanding balances as on the 31st March, 1999.

- The fund shall also comprise of the outstanding balances under all the Small Savings Schemes as on the 31st March, 1999, the amount of which shall be invested in the "Central Government Special Securities" to be issued for this purpose. The accounting procedure for these securities shall be the same as mentioned in sub-rule 6 of rule 9 for other 'Central Government Special Securities issued against net collections of small savings from the 1st April, 1999'.