Section 22(4)(ii) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(4)(ii) in The General Provident Fund (U.P.) Rules, 1985

(ii)When the subscriber leaves no family, if a nomination made by him in accordance with the provisions of Rule 5, or of the corresponding rule heretofore in force, in favour of any person or persons subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates, shall become payable to his nominee or nominees in the proportion specified in the nomination,

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State of Uttar Pradesh - Subsection

Section 22(4)(ii) in The General Provident Fund (U.P.) Rules, 1985