Section 2(8) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(8)"deposit office" means(i)any office of the Reserve Bank of India at Bombay (Fort and Byculla), Calcutta, New Delhi, Madras, Bangalore, Kanpur and Nagpur;(ii)any branch within India of the State Bank of India or any of its subsidiary banks;(iii)any other office authorised by the Government to accept annuity deposits;
