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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in National Savings Recurring Deposit Scheme, 2019

(5)If the account is discontinued by the nominee or the legal heir and the maturity value is claimed at the end of the term of the account, the amount payable shall be calculated in the manner specified in subparagraph (3) of paragraph 9.