Section 7(4) in The Government Savings Certificates Act, 1959
(4)If a person dies and is at the time of his death the holder of a savings certificate and there is no nomination in force at the time of his death and probate of his will or letters of administration of his estate or a succession certificate granted under the Indian Succession Act, 1925, (39 of 1925.) is not within three months of the death of the holder produced to the prescribed authority, then, if the sum due on the savings certificate does not exceed [such limit as may be prescribed the prescribed] [Substituted for the words " five thousand rupees" by the Government Savings Laws (Amendment) Act (56 of 1985), Section 3 (4-9-85)], authority may pay the same to any person appearing to 32 it to be entitled to receive the sum or to administer the estate of the deceased.
