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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(d) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974

(d)the nomination of any person to receive the amount standing to the credit of a depositor in the event of his death or in cancellation or change of such nomination;