- In section 4A of the principal Act, -(a)after sub-section (3), the following sub-section shall be inserted, namely: -"(3A) Where the deposit belongs to a minor or to a person of unsound mind who dies and there is no nominee immediately before the date of commencement of Part I of Chapter VIII of the Finance Act, 2018, the deposit shall be paid to the guardian.";(b)in sub-section (4), -(i)in clause (a), for the words "deceased; and", the words "deceased in accordance with such procedure as may be prescribed." shall be substituted;(ii)clause (b) shall be omitted;(c)sub-section (5) shall be omitted.
