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Union of India - Section
Section 5 in The Post Office Savings Certificates Rules, 1960
5. The limits upto which certificates may be purchased.
- The maximum permissible holding of a certificate or certificates s hall be as shown below for each class of investor, namely:-| Class of Investor | Limit (Rs.) |
| (i) An adult or a minor | 75,000 |
| (ii) two adults jointly | 1,50,000 |
| (iii) any trust which is registered as a Societyunder any law for the time being in force (other than aCharitable trust donations to which qualify for income taxrelief), any gratuity fund constituted as an irrevocable trust, abanking company, a company, a corporation, a firm registeredunder the Indian Partnership Act, 1932 (9 of 1932), anassociation, institution or body registered as society under anylaw for the time being in force other than association,institution or body referred to in clause (iv) | 50,000 |
| (iv) a co-operative society including acooperative bank and cooperative land mortgage bank, a localauthority, an association, institution or body registered as asociety under any law for the time being in force and thedonations to which association, institution or body are exemptfrom the payment of income-tax | 1,00,000 |
| (iv) (a) an approved gratuity fund, as definedin clause (5) of section 2 of the Income-Tax Act, 1961 (43 of1961), the income from which is exempt from payment of income-taxby virtue of sub-clause (iv) of clause 25 of section 10 of thesaid act. | 1,00,000 |
| (v) a provident fund | Within limit |