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

Union of India - Subsection

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

(vii)[ If a certificate is encashed under sub-rule (1) after the expiry of three years from the date of certificate purchased on or after the [1st day of April, 2014] [Inserted by Notification No. G.S.R. 397(E), dated 25.6.2013 (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 below for a certificate of Rs. 100 denomination and at a proportionate rate for a certificate of any other denomination.