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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4)(xv) in National Savings Certificates (VIII Issue) Rules, 1989

(xv)[ If a certificate is encashed under sub-rule (1) after the expiry of three years from the date of certificate purchased on or after the 1st day of July 2019, the amount payable, inclusive of interest accrued under rule 15 and after adjustment of discount, shall be as specified in the Table below for a certificate of `100 denomination and at a proportionate rate for a certificate of any other denomination. [Inserted by Notification No. G.S.R. 501(E), dated 16.7.2019 (w.e.f. 8.5.1989).]