Section 22(1)(b) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

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State of Rajasthan - Subsection

Section 22(1)(b) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(b)If no such nomination subsists or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall become payable to the members of his family in equal shares:

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State of Rajasthan - Subsection

Section 22(1)(b) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962