Section 4(1) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(1)A nomination made under paragraph 11 of the Annuity Deposit Scheme shall also be deemed to be a nomination made under these rules and the provisions of that paragraph shall have effect as if they were included in these rules subject to the modification that for the word "depositor", the words "holder of an Annuity Deposit Certificate" had been susbstituted.
