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Union of India - Section

Section 21 in Government Savings Promotion General Rules, 2018

21. Recovery of excess amount paid.

- Any amount not due but erroneously paid to a depositor, guardian, nominee or any other person authorised by the depositor shall be recoverable by the Government in the same manner as the arrears of land revenue from such depositor, guardian, nominee, or any other authorised person, as the case may be.