Section 23 in The Post Office Savings Certificates Rules, 1960
23. Place of encashment.
- A certificate shall be encashable at the post office at which it stands registered; provided that a certificate may be encashed at any other post office if the Officer-in-charge of that post office is satisfied on production of identity slip or on verification from the post office of issue that the person presenting the certificate for encashment is entitled thereto.
