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[Cites 0, Cited by 0] [Section 10(b)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(b)(d) in The Banking Laws (Amendment) Act, 2025

(d)if any nominee dies before receiving deposit from the banking company, the nomination in respect of such nominee alone shall become ineffective and the amount of deposit purported to be nominated in favour of deceased nominee shall be treated as if nomination had not been made in respect of that portion of deposit,