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[Cites 0, Cited by 0] [Section 16E] [Entire Act]

State of Rajasthan - Subsection

Section 16E(5) in RSWC Employees General Provident Fund Regulations, 1990

(5)Notice of assignment of the policy shall be given by the subscriber to the Insurance Company, and the acknowledgement of the notice by the Insurance Company shall be sent to the Sr. Accounts Officer within three months of the date of assignment.