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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in National Savings Certificates (VIII Issue) Rules, 1989

(2)In the case of a certificate purchased on behalf of a minor who has since attained majority, the certificate shall be signed by such a person himself, but his signature shall be attested either by the person who purchased it on his behalf or by any person who is known to the Postmaster.