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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(4) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000

(4)A subscriber may at any time, cancel a nomination by sending a notice in writing to the Director.Provided that the subscriber shall alongwith such notice, send a fresh nomination made in accordance with the provisions of sub-rule (1) to (3).