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Union of India - Section

Section 7 in National Savings Certificates (VIII Issue) Rules, 1989

7. Legal tender.

- Payment for the purchase of a certificate may be made to a post office in any of the following modes, namely:-
(i)Cash;
(ii)a locally executed cheque, pay order or demand draft drawn in favour of the postmaster
(iii)by presenting a duly signed withdrawal for m with the passbook for withdrawal from the Post Office Savings Bank account.
(iv)surrender of a matured old certificate duly discharged as follows- "Received payment through issue of fresh certificate vide application attached".
(v)[ by any electronic mode in case of certificates are purchased from the post offices working on Core Banking Solution platform.] [Inseretd by Notification No. G.S.R. 266(E), dated 13.3.2014 (w.e.f. 8.5.1989).]