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3. Interpretation-clause.- In this Act- "depositor" means a person by whom, or on whose behalf money has been heretofore, or shall be hereafter, deposited in a Government Savings Bank, and "deposit" means money so deposited: 6["Secretary" means, in the case of a Post Office Savings Bank, the Postmaster-General appointed for the area in which the Savings Bank is situate], 7[or if that area is in Pakistan, by the Postmaster-General for such area in India as the Central Government may by general or special order specify in this behalf]: 8["minor" means a person who is not deemed to have attained his majority under the Indian Majority Act, 1875 (9 of 1875):]. 9["Prescribed" means prescribed by rules made under this Act.]    |
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