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The Government Savings Promotion Act, 1873 [Act No. 5 of 1973]1 [28th January, 1873.] 2[An Act to regulate and channelise the savings from general public into Government Savings Schemes.] Preamble.- WHEREAS it is expedient to amend the law relating to the payment of deposits in Government Savings Banks; It is hereby enacted as follows:- 1. The Act has been extended to the Union territory of Goa, Daman and Diu vide Notification No. S.O. 2734 dated 1st September, 1962, see Gazette of India, Extraordinary, Pt. II, Sec. 300, p. 1991, extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I (w.e.f. 1-7-1965) and to the whole of the Union territory of Lakshadweep by Reg. 8 of 1965, s. 3 and Sch.. (w.e.f. 1-10-1967). The Act came into force in Pondicherry on 1-10-1963 vide Reg. 7 of 1963, S. 3 and Sch. I. 2. Subs. by Act 13 of 2018, s.114, for long title (w.e.f. 1-4-2018).    |
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