Section 24(3) in The Employee's Deposit-Linked Insurance Scheme, 1976
(3)[ The payment may be made to the person, to whom payment is to be made through electronic or digital funds transfer system in any Scheduled commercial bank or any post office.] [[Substituted 'The payment may be made, at the option of the person to whom payment is to be made,(i)by postal money order, or(ii)by deposit in the payee's bank account in any Scheduled Bank or any Co-operative Bank (including the Urban Co-operative Bank) or any post office, or;(iii)by deposit in the payee's name (the whole or part of the amount) in the form of annuity term deposits scheme in any Nationalised Bank, or(iv)through the employer.' by Notification No. G.S.R. 438(E), dated 4.5.2017 (w.e.f. 28.7.1976).]]
