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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3)(i) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(i)That in respect of any specified nominee who pre-deceases the employee of the Commission or who dies after the death of the Commission's employee but before receiving the payment of grauity, the right conferred on that nominee shall pass to such other person as may be specified in the nomination :