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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in The General Provident Fund (Orissa) Rules, 1938

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