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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The Post Office Savings Certificates Rules, 1960

(4)A duplicate certificate issued under sub-rule (3) shall be treated as equivalent to the original certificate for the purposes of these rules except that it shall not be encashable at a post office other than the post office at which the certificate is registered without previous verification.