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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Employees' Provident Funds Scheme, 1952

(3)[ If the person to whom any amount is to be paid under this Scheme is a minor for whose estate a guardian under the Guardians and Wards Act, 1890 (8 of 1890) has been appointed, the payment shall be made to such guardian. Where no guardian under the Guardians and Wards Act, 1890 (8 of 1890) has been appointed, the payment shall be made to the guardian, if any, appointed under sub-paragraph (4-A) of paragraph 61. Where no guardian under the Guardians and Wards Act, 1890 (8 of 1890), or under sub-paragraph (4-A) of paragraph 61 has been appointed, the payment shall be made to the natural guardian and in the absence of a natural guardian, to such person as the Commissioner, [where the amount does not exceed [Rs. 20,000] [Substituted by G.S.R. 1707, dated 17.11.1965.] [or the Chairman of the Central Board, if the amount exceeds [Rs. 20,000] [Substituted by G.S.R. 473, dated 14.3.1977 (w.e.f. 2.4.1977).] [Inserted by G.S.R. 350, dated 26.2.1966.] [, considers to be the proper person representing the minor and the receipt of such person for the amount paid shall be a sufficient discharge thereof [* * *] [Substituted by G.S.R. 1707, dated 17.11.1965.].[(3-A) If the person to whom any amount is to be paid under this Scheme is a lunatic for whose estate a manager under the Indian Lunacy Act, 1912 (4 of 1912), has been appointed, the payment shall be made to such manager. If no such manager has been appointed, the payment shall be made to the natural guardian of the lunatic and in the absence of any such natural guardian, to such person as the Commissioner, [where the amount does not exceed [Rs. 20,000] [Substituted by G.S.R. 1707, dated 17.11.1965.][or the Chairman of the Central Board, if the amount exceeds [Rs. 20,000] [Substituted by G.S.R. 473, dated 14.3.1977 (w.e.f. 2.4.1977).], [considers to be the proper person representing the minor and the receipt of such person for the amount paid shall be a sufficient discharge thereof [* * *] [Substituted by G.S.R. 1707, dated 17.11.1965.]