The Government Savings Promotion Act, 1873

Deposits belonging to minors

10. Payment of deposits to minor or guardian.-

Any deposit made by, 1²[or on behalf of, a minor], may be paid to him personally, if he made the deposit, or to his guardian 1³[for the use of such minor], if the deposit was made by any person other than the minor, together with the interest accrued thereon.

The 1⁴[receipt of the minor] or guardian, for money paid to him under this section, shall be a sufficient discharge therefor.

12. Subs. by Act 13 of 2018, s. 126, for "or on behalf of, any minor" (w.e.f. 1-4-2018).

13. Subs. by s. 126, ibid., for "for his use" (w.e.f. 1-4-2018).

14. Subs. by s. 126, ibid., for "receipt of any minor" (w.e.f. 1-4-2018).