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12. Payment of deposits belonging to lunatics.- If any depositor becomes insane or otherwise incapable of managing his affairs, and if such insanity or incapacity is proved to the satisfaction of the Secretary of the Bank in which his deposit may be, such Secretary may, from time to time, make payments out of the deposit to any proper person, and the receipt of such person, for money paid under this section, shall be a sufficient discharge therefor, Where a committee or manager of the depositor's estate has been duly appointed, nothing in this section authorizes payments to any person other than such committee or manager. 1. Ins. by Act 16 of 1923, s. 4. 2. Subs. by Act 45 of 1959, s. 5, for "under section 4". 3. Subs. by Act 45 of 1959, s. 5, for "to whom he pays any money under section 4". 4. Subs. by s. 5, ibid., for "under section 4". 5. See the Indian Oaths Act, 1873 (10 of 1873). 6. Subs. by Act 17 of 1917, s. 2, for "one thousand rupees". 7. 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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