Section 8(1A) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
(1A)Notwithstanding anything contained in sub- section (1),-(a)the amount of compulsory deposit made by or recovered from an individual; or(b)the amount of compulsory deposit made by or recovered from any person who is assessable under the Income- tax Act in respect of the total income of an individual on behalf of such individual, shall, to the extent it has remained unpaid, be repayable, together with interest thereon,-(i)Where such individual has attained the age of sixty- five years before the 1st day of April, 1983 , on the 1st day of June, 1983 ; and(ii)in any other case, on the first day of the financial year immediately succeeding the financial year in which such individual attained sixty- five years of age".
