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Banking Regulation Act, 1949 45ZC. Nomination for return of articles kept in safe custody with banking company (1) Where any person leaves any article in safe custody with a banking company, such person may nominate, in the prescribed manner, one person to whom, in the event of the death of the person leaving the article in safe custody, such article may be returned by the banking company. (2) Where the nominee is a minor, it shall be lawful for the person making the nomination to appoint in the prescribed manner any person to receive the articles deposited in the event of his death during the minority of the nominee. (3) The banking company shall, before returning any articles under this section to the nominee or the person appointed under sub-section (2), prepare, in such manner as may be directed by the Reserve Bank from time to time, an inventory of the said articles, which shall be signed by such nominee or person and shall deliver a copy of the inventory so prepared to such nominee or person. (4) Notwithstanding anything contained in any other law for the time being in force or in any disposition, whether testament try or otherwise, in respect of such articles, where a nomination made in the prescribed manner purports to confer on any person the right to receive the articles from the banking company, the nominee shall, on the death of the person leaving the articles in safe custody, become entitled to the return of the article to the exclusion of all other persons, unless the nomination is varied or cancelled in the prescribed manner: PROVIDED that nothing contained in this section shall affect the right or claim which any person may have against the person to whom the article is returned in pursuance of this sub-section.    |
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