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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2) in The Government Savings Promotion Act, 1873

(2)Where the nominee is a minor, the deposit shall be paid-
(a)in any case where a person has been appointed to receive it under sub-section (3) of section 4, to that person; and
(b)where there is no such person, to the guardian of the minor for the use of the minor.