Section 4A(4) in The Government Savings Promotion Act, 1873
(4)If a depositor dies 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 depositor produced to the Secretary of the Government Savings Bank in which the deposit is, then-(a)if the deposit does not exceed [such limit as may be prescribed] [ Substituted by Act 56 of 1985, Section 2, for " five thousand rupees" (w.e.f. 4.9.1985).][, the Secretary may pay the same to any person appearing to him to be entitled to receive it or to administer the estate of the [deceased in accordance with such procedure as may be prescribed.] [Substituted by Act 45 of 1959, Section 3, for Section 4 (w.e.f. 18.9.1959). ][***] [Omitted '(b)' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.][***]] [Omitted '(5) Nothing contained in this section shall be deemed to require any person to accept payment of a deposit, which is a time deposit, before it has become due.' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]
