The Government Savings Promotion Act, 1873

6. Security for due administration.-

The ⁴[Authorised Officer] of ⁵[a Government Savings Bank] may take such security as he thinks necessary from any person ⁶[to whom he pays any money under sub-section (4) of section 4A] for the due administration of the money so paid, and he may assign the said security to any person interested in such administration.

4. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018).

5. Subs. by s. 122, ibid., for certain words (w.e.f. 1-4-2018).

6. Subs. by Act 45 of 1959, s. 5, for "to whom he pays any money under section 4".

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