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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in National Savings Recurring Deposit Scheme, 2019

(1)Subject to the provisions of sub-paragraphs (2) to (7), where an account has not become a discontinued account under sub-paragraph (2) of paragraph 6, the account holder by making an application to the accounts office in Form-5, may avail the facility of loan of the amount not exceeding fifty per cent. of the deposits made in the accounts after the account has been in operation for at least one year and twelve monthly deposits have been made in the account.