Government of India
Ministry of Finance
Department of Economic Affairs

New Delhi, dated the February 07, 2017

NOTIFICATION

Amendment to Pradhan Mantri Garib Kalyan Deposit Scheme,Notification No S.O. 4061 E

1. S.O. — In exercise of the powers conferred by clause (c) of section 199B of the Finance Act, 2016 (28 of 2016) (hereinafter referred to as the Act), the Central Government hereby amends the conditions specified in clause 4 of the Pradhan Mantri Garib Kalyan Deposit Scheme notified vide Notification No. S.O.4061 (E). dated December 16, 2016 and amendment vide Notification No. S.O. 204(E) dated January 19, 2017.

2. For the existing paragraph number 4(4) of the Notification, the following paragraph shall be substituted, namely,

“4. Subscription and Mode of investment in the Bonds Ledger Account.— (4) The deposit to be made under sub-section (1) of section 199F under this Scheme shall be made, on one or more occasions. The deposits shall be made before filing declaration under sub-section (1) of section 199C.”