Section 2 in The Government Savings Certificates Act, 1959
2. Definitions.
In this Act, unless the context otherwise requires,-(a)"minor" means a person who is not deemed to have attained his majority under the Indian Majority Act, 1875 ; (9 of 1875.)(b)"prescribed" means prescribed by rules made under this Act;(c)"savings certificate" means a savings certificate to which this Act applies ;(d)"transfer" means a transfer inter vivos, and does not include transfer by operation of law
