(5A)Any amount standing to the credit of the assessee in the deposit account shall not be allowed to be withdrawn before the expiry of a period of five years from the date of deposit except for the purposes specified in the [Inserted by Act 11 of 1987, Section 7 (w.r.e.f. 1.4.1987).][scheme or] [ Substituted by Act 13 of 1989, Section 7, for " scheme and" (w.r.e.f. 1.4.1987).][in the circumstances specified below:-(a)closure of business;(b)death of an assessee;(c)partition of a Hindu undivided family;(d)dissolution of a firm;(e)liquidation of a company.][Explanation. - For the removal of doubts, it is hereby declared that nothing contained in this sub-section shall affect the operation of the provisions of sub-section (5AA) or sub-section (6) in relation to any withdrawals made from the deposit account either before or after the expiry of a period of five years from the date of deposit.
