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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

(4)A subscriber may at any time cancel or replace a nomination by sending a notice to Secretary provided that he shall along with such notice send a fresh nomination permitted under this rule.