FORM DA 3
Variation of nomination under Section 45ZA
of the Banking Regulation Act, 1949 and Rule 2 (6)
of the Banking Companies (Nomination)
Rules, 1985 in respect of bank deposits
I, ……………………………………………………….We………………………..(name
(s) and address(s) cancel the nomination made by me______ in favour of (name and
us
address) and hereby nominate 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 Distinguishing No. Additional details if any Name Address Relation ship with depositor, if any Age If nominee is a minor, his date of birth
+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 event of my/our minor’s death during the minority of the nominee.
Place : *Signature(s) Thumb impression (s) of depositor (s)
Date :
Name (s), signature(s) and
Address (es) of witness(es) @
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