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[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(4)(iv) in First Statutes of the University of Udaipur

(iv)If a subscriber nominates more than one person he shall specify in the nomination the amount for share payable to each of the nominees in such a manner as to cover the whole of the amount that may stand to his credit in the Provident Fund at any time.