Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4)(ix) in National Savings Certificates (VIII Issue) Rules, 1989

(ix)[ If a certificate is encashed under sub-rule (1) after the expiry of three years from the date of certificate purchased on or after the [1st day of October, 2016] [Inserted by Notification No. G.S.R. 354(E), dated 29.3.2016 (w.e.f. 8.5.1989).], the amount payable, inclusive of interest accrued under rule 15 and after adjustment of discount, shall be as specified in the Table below for a certificate of Rs. 100 denomination and at a proportionate rate for a certificate of any other denomination.