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Union of India - Section

Section 18 in The Kisan Vikas Patra Rules, 2014

18. Discharge of Certificate.

(1)The person entitled to receive the amount due under a Certificate shall, on its encashment, sign on back thereof in token of having received the payment.
(2)In the case of a Certificate purchased on behalf of a minor who has since attained majority, the Certificate shall be signed by such a person himself or herself but his or her signature shall be attested either by the person who is known to the Post Master or Bank Officer.