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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6) in National Savings Certificates (VIII Issue) Rules, 1989

(6)Where a certificate has been purchased on or after the [1st day of December, 2011,] [Substituted '1st day of March, 2003' by Notification F.NO.1/7/2011-NS-II, dated 25.11.2011 (w.e.f. 8.5.1989).] the amount inclusive of interest, payable on encashment of the certificate at any time after the expiry of its maturity period shall be Rs.160.10 for denomination of Rs.100 and at proportionate rate for any other denomination. The interest as specified in the Table below shall accrue to the holder or holders of the certificate at the end of each year and the interest so accrued at the end of each year upto the end of fifth year shall be deemed to have been reinvested on behalf of the holder and aggregated with the amount of face value of the certificate.
The year for which interest accrues Amount of interest (Rs.) accruing oncertificate of Rs.100 denomination
First year 8.16
Second year 8.83
Third year 9.55
Fourth year 10.33
Fifth year 11.17
Sixth year 12.08
Note: - The amount of interest accruing on a certificate of any other denomination shall be proportionate to the amount specified in the Table above.