Section 15(2)(h) in The Government savings Banks Act, 1873

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

British India - Subsection

Section 15(2)(h) in The Government savings Banks Act, 1873

(h)the manner in which any person may be appointed for the purpose of sub-section (3) of section 4; tc" (h) the manner in which any person may be appointed for the purpose of sub-section (3) of section 4;" 1[(i) the limit under clause (a) of sub-section (4) of section 4A.]

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British India - Subsection

Section 15(2)(h) in The Government savings Banks Act, 1873