Section 16(2)(c) in The Government Savings Promotion Act, 1873

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Union of India - Subsection

Section 16(2)(c) in The Government Savings Promotion Act, 1873

(c)all deposits made or accounts or certificates held under the repealed enactments shall be deemed to be deposits or holdings in the Savings Scheme made under the corresponding provisions of this Act; and

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Union of India - Subsection

Section 16(2)(c) in The Government Savings Promotion Act, 1873