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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957

(2)A working journalist may, in his nomination distribute the amount that may become due to him amongst his nominees at his own discretion.[* * *] [ Sub-Rules (3) and (4) omitted by G.S.R. 1320, dated 1.8.1963.]