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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(f) in Compulsory Deposit Scheme Act, 1963

(f)the nomination of any person to receive the amount standing to the credit of a depositor in the event of his death and the cancellation or change of such nomination;