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Union of India - Section

Section 16 in The Kisan Vikas Patra Rules, 2014

16. Encashment on maturity.

(1)The maturity period of a Certificate of any denomination shall be [nine years and five months] [Substituted 'nine years and four months' by Notification No. G.S.R. 500(E), dated 16.7.2019 (w.e.f. 23.9.2014).] commencing from the date of issue of the Certificate.
(2)[ * * *] [Omitted 'The amount inclusive of interest, payable on encashment of a Certificate at any time after the expiry of its maturity period shall be Rs. 2000 for denomination of Rs. 1000 and at proportionate rate for any other denomination.' by Notification No. G.S.R. 330(E), dated 21.3.2016 (w.e.f. 23.9.2014).]