FORM DA 1
Nomination under Section 45ZA of the Banking Regulations Act, 1949 and Rule2(1)of the Banking Companies (Nomination) Rules, 1985 in respect of Bank Deposits
I-------------------------------------------------------------------------------------------------------------------------------
We----------------------------------------------------------------------------------------------------------------------------
[name(S) and address(es)
nominated the following person to whom in the event of my/our/minor’s death the amount of the deposit, particulars whereof are given below, may be returned by
_____________________________________________
(name and address of branch/office in which deposit is held)
Deposit Nominee
Nature of Distinguish-ing No. Additional details, if any Name Address Relation-ship with depositor, if any Age If nominee is a minor his date of birth
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+2. As the nominee is a minor on this date, I/We appoint Shri/Smt./ Kum.-------------------------------------------------------------------------------------------------------------
(name, address and age) to
receive the amount of the deposit on behalf of the nominee in the even of my/our/minor’s death during the minority of the nominee.
Place:
Date:
Signature (S)/Thumb impression(s) of depositor(s)
Name(s), signature(s) and
Adrress(es) witness(es) @
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