Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in Bank Term Deposit Scheme, 2006 (2)Every such application shall be signed by the holder of the term deposit receipt:Provided that in the case of joint holder type deposit, the application may be signed by one of the joint holders if the other is dead.
