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13. Payment of married women's deposits.- Any deposit made by or on behalf of a married woman, or by or on behalf of a woman who afterwards marries, may be paid to her, whether or not 1[section 20 of the Indian Succession Act, 1925 (39 of 1925)], applies to her marriage; and her receipt for money paid to her under this section shall be a sufficient discharge therefor.    |
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