Section 4(10) in The Banking Companies (Nomination) Rules, 1985

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Union of India - Subsection

Section 4(10) in The Banking Companies (Nomination) Rules, 1985

(10)The relevant duly completed Form of nomination or cancellation of nomination or variation of nomination filed with the banking company shall be registered in the books of the banking company.FORM DA 1Nomination Under Section 45-Za Of The Banking Regulation Act, 1949 And Rule 2(1) Of The Banking Companies (Nomination) Rules, 1985 In Respect Of Bank DepositsI/We ..................................... [name(s) and address(es)] nominate the following person to whom in the event of my/our/minor's death the amount of the deposit, particulars where of are given below, may be returned by ...................... (name and address of branch/ office in which deposit is held).

DEPOSIT	NOMINEE
Nature of	Distinguishing No.	Additional details, if any	Name	Address	Relationship with depositor, if any	Age	If nominee is a minor, his date of birth

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Union of India - Subsection

Section 4(10) in The Banking Companies (Nomination) Rules, 1985