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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(b) in The Subsidiary Rules

(b)To his banker or other agent, duly authorized, under power-of-attorney, on production of a life certificate duly filled up and executed. In cases where the banker has guaranteed the Secretary of State or the High Commissioner against loss consequent upon dispensation with proof of existence, a life certificate is unnecessary.