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The Government Savings Promotion Act, 1873 8. Deposit when excluded in computing court fees.- Where the amount of the deposit belonging to the estate of a deceased depositor does not exceed 10[the prescribed limit] such amount shall be excluded in computing the fee chargeable, under the Court-fees Act, 1870 (7 of 1870), on the probate, or letters of administration, or certificate (if any), granted in respect of his property11: Provided that the person claiming such probate or letters or certificate shall exhibit to the Court authorised to grant the same a certificate of the amount of the deposit in any Government Savings Bank belonging to the estate of the deceased. Such certificate shall be signed by the 4[Authority Officer] of such Bank, and the Court shall receive it as evidence of the said amount. 4. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018). 10. Subs. by s. 125, ibid., for "three thousand rupees" (w.e.f. 1-4-2018). 11.Cf. the Savings Bank Act, 1828 (9 Geo. 4, c. 92), s. 40, now rep. by the Savings Banks Act, 1863 (26 and 27 Viet., c. 87).    |
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