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

State of Telangana - Subsection

Section 4(1) in Government Securities Act, 1330 F

(1)Notwithstanding the provisions of section 46 of the [Hyderabad] [Repealed by Central Act 3 of 1951.] Contract Act No. VI of 1316 Fasli, when the amount of any Government security is payable to two or more persons jointly and one or more of them die, the amount of such security shall be payable to the survivor or survivors.