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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6)(ii) in The Public Provident Fund Scheme, 1968

(ii)Where there is no nomination in force at time of death of the subscriber, the amount standing to the credit of the deceased after making adjustment, if any, in respect of interest on loans taken by the subscriber, shall be repaid by the Accounts Office to the legal heirs of the deceased on receipt of application in Form G in this behalf from them.