Section 17(2) in Government Savings Promotion General Rules, 2018
(2)The requisition under sub-rule (1) may be made under section 3 or section 4 as the case may be of the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950) in the case of a depositor belonging respectively to the Army or the Air Force, or under section 171 or section 1972 of the Navy Act, 1957 (62 of 1957) in the case of a depositor belonging to the Navy.
