Section 10 — Payment of deposits to minor or guardian.

Any deposit made by, 1 [or on behalf of, a minor], may be paid to him personally, if he made the deposit, or to his guardian 2 [for the use of such minor], if the deposit was made by any person other than the minor, together with the interest accrued thereon. The 3 [receipt of the minor] or guardian, for money paid to him under this section, shall be a sufficient discharge therefor.

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