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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6) in National Savings Time Deposit Scheme, 2019

(6)Where the account is not continued under sub-paragraph (5), it shall be closed and the amount of deposit outstanding in the account shall be repaid with interest and such interest shall be allowed for the period for which the deposit has remained in the accounts office and the rate of such interest shall be paid as under.
(i)as specified under paragraph 7, for completed years not exceeding the period for which the deposit was made; and
(ii)for any period thereafter in completed months at the rate applicable to the Post Office Savings Account from time to time.