Opening of Bank Accounts in the Names of Minors with Mothers as Guardians - RBI - Reserve Bank of India
55641396
Published on September 08, 1989
Opening of Bank Accounts in the Names of Minors with Mothers as Guardians
DBOD.No.Leg.BC.19/C.90(H)-89 September 8, 1989 The Chairmen & Managing Directors Opening of Bank Accounts in the Names of Please refer to our circular DBOD.No.Leg.BC.158/C.90(H)-76 dated 29 December, 1976, inter alia, advising banks to allow opening of minors’ accounts (fixed and savings only) with mothers as guardians. We have now examined a request to extend the facility of allowing opening of minors' accounts with mothers as guardians, to Recurring Deposit Accounts also and we see no objection to accede to it. You may advise your branches suitably. Yours faithfully, (M.V. Ramamurthy) |
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