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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4)(iv) in National Savings Certificates (VIII Issue) Rules, 1989

(iv)If a certificate is encashed under sub-rule (1) after expiry of three years from the date of certificate purchased on or after the [1st day of December, 2011,] [Substituted '1st day of March, 2003' by Notification F.NO.1/7/2011-NS-II, dated 25.11.2011 (w.e.f. 8.5.1989).], the amount payable, inclusive of interest accrued under rule 15 and after adjustment of discount, shall be as specified in the Table given below for a certificate of Rs. 100 denomination and at a proportionate rate for a certificate of any other denomination.