Section 13(4)(b) in The Post Office Savings Bank General Rules, 1981

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Union of India - Subsection

Section 13(4)(b) in The Post Office Savings Bank General Rules, 1981

(b)Within the aforesaid limit of one lakh rupees , the authorities specified in the Table below shall be competent to sanction claims upto the limit noted against each on the death of the depositor without production of the probate of his will or letters of administration of his estate or succession certificate granted under the Indian Succession Act, 1925 (39 of 1925).

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Union of India - Subsection

Section 13(4)(b) in The Post Office Savings Bank General Rules, 1981