Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Haryana - Subsection Section 5(7) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975 (7)Every nomination made by a subscriber shall to the extent that it is valid take effect on the date on which it is received by the Accounts Officer.
