Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 14 in The National Small Savings Fund (Custody and Investment) Rules, 2001

14. Investments.

(1)Securities issued against investment of outstanding balances under all the Small Savings Schemes as on the 31st March, 1999 shall be accounted for under the "Major Head - 8007 Investments of National Small Savings Fund - Minor Head - 101 Investment in Central Government Special Securities against outstanding balances as on the 31st March, 1999".
(2)Investments made in the Securities of Central Government against collections from the 1st April, 1999 shall be accounted for under "Major Head - 8007 Investments of National Small Savings Fund Minor Head - 102 Investments in the Central Government Special Securities against collections from the 1st April, 1999".
(3)Investments made in the Securities of State Governments shall be accounted for under "Major Head - 8007 Investment of National Small Savings Fund; Minor Head - 103 Investment in Special State Government Securities", Names of each State Government shall appear as a distinct sub-head under this minor head.