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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5) in The Bihar General Provident Fund Rules, 1948

(5)If a subscriber at any time acquires a family he shall send to the Accounts Officer a nomination as provided in sub-rule (2) and it he has under sub-rule (3) nominated any person other than a member of his family he shall formally cancel the previous nomination.