Post Office Cash Certificates (Amendment) Act, 19201
| [Act No. 32 of 1920] | [2nd September, 1920] |
| [Repealed by Act 1 of 1938, S. 2 and Schedule] | [2nd September, 1920] |
Passed by the Indian Legislative Council.
An Act to amend the Post Office Cash Certificates Act, 1917.
Whereas it is expedient to amend the Post Office Cash Certificates Act, 1917 (18 of 1917); It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 2nd September, 1920.
1. Short title.- This Act may be called the Post Office Cash Certificates (Amendment) Act, 1920.
2. Amendment of section 2 of Act XVIII of 1917.- In sub-section (2) of section 2 of the Post Office Cash Certificates Act, 1917, for the words "the Post Master General for the area in which the post office of issue is situate" the words "an officer of the Post Office authorised by general or special order of the Governor General in Council in that behalf" shall be substituted.
3. Amendment of section 3 of Act XVIII of 1917.- In sub-section (2) of section 3 of the Post Office Cash Certificates Act, 1917, after the words "in such a Bank" the following words shall be inserted, namely:-
"and as if for the words ‘three thousand’ in sections 4 and 8 of the said Act the words ‘five thousand’ were substituted."