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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(i) in The M.P. General Provident Fund Rules, 1955

(i)if the policy has been assigned to the Governor of Madhya Pradesh under Rule 21, or under the corresponding rule heretofore in force, reassign the policy in the second Form set forth in the Third Schedule to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the reassignment addressed to the Insurance Company;