Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Rajasthan - Subsection Section 20(c) in Rajasthan Government Servants' General Provident Fund Rules, 1997 (c)The payment shall be made to the account holder except in case of death when it shall be made to the nominee and in absence of nominee to the legal heir(s).
