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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3) in The Orissa Government Securities Rules, 1938

(3)When an applicant for payment is neither the father nor the mother of the minor or lunatic, and when the value of the securities standing in the name of such person does not exceed five thousand rupees, payment may be made on production of a certificate by the District Magistrate, to the effect that the applicant is the actual guardian of such person.