Section 5 in The Government Savings Promotion Act, 1873
5. Payment to be a discharge .- [Any payment made in accordance with the foregoing provisions of this Act] shall be a full discharge from all further liability in respect of the money so paid:
Saving of right of executor. - [Nothing] [Substituted 'But nothing' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] herein contained precludes any executor or administrator, or other representative of the deceased, from recovering from the person receiving the same the amount remaining in his hands after deducting the amount of all debts or other demands lawfully paid or discharged by him in due course of administration.Saving of right of creditor. - [Every creditor] [Substituted 'And any creditor' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] or claimant against the estate of the deceased may recover his debt or claim out of the money paid under this Act, [* * *] [ The words and figures " or Act No. 26 of 1855" omitted by Act 45 of 1959, Section 4 (w.e.f. 18.9.1959).] to any person, and remaining in his hands unadministered, in the same manner and to the same extent as [if that person had obtained] [Substituted 'if the latter had obtained' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] letters of administration of the estate of the deceased.
