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Union of India - Section

Section 10 in The Post Office Savings Certificates Rules, 1960

10. Issue of Certificates.

(1)On payment being made under Rule 9, a certificate shall normally be issued immediately and except as otherwise provided in these rules the date of such certificate shall be the date of its issue provided that when payment is made by means of a cheque, pay order or demand draft, a certificate shall not be issued before the proceeds of the cheque, pay order or demand draft are realised.
(2)If for any reason a certificate cannot be issued immediately, a provisional receipt shall be given to the purchaser which may later be exchanged for a certificate and in such a case the date of certificate shall be the date of the provisional receipt.