(11)[ A depositor may, at any time, make a nomination and the provisions of sections 109-A and 109-B shall, as far as may be, apply to the nomination made under this sub-section.] [ Inserted by Act 21 of 1999, Section 3 (w.r.e.f. 31.10.1998).]Explanation .-For the purposes of this section "deposit" means any deposit of money with, and includes any amount borrowed by, a company but shall not include such categories of amount as may be prescribed in consultation with the Reserve Bank of India.]
