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

State of Punjab - Subsection

Section 16(7) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

(7)Every nomination made and every notice of cancellation given by a subscriber shall, to the extent it is valid, take effect on the date on which it is received by the Head Office of the Corporation.