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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(6)(a) in Government Savings Promotion General Rules, 2018

(a)for any fraudulent withdrawal by a person by obtaining possession of a passbook or savings certificate or the cheque book while in the custody of the depositor, and where the Accounts Office has applied all due diligence and caution while making such payment.