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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(c) in National Savings Recurring Deposit Scheme, 2019

(c)If no account has been specified by an account holder or a surviving account holder under clause (a) or, as the case may be, under clause (b), the benefit of payment under this paragraph shall be admissible in respect of earlier accounts which qualify for payment under this paragraph.