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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(2)When the subscriber leaves no family, if a nomination made by him in accordance with these regulations in favour of any person subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates shall become payable to his nominee or nominees in the proportion specified in the nomination.