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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(4)A subscriber may at any time cancel a nomination made by him by sending a notice in writing to the Accounts Officer. The subscriber shall, alongwith such notice or separately, send a fresh nomination made in accordance with the provision of this rule.