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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5)(a) in The M.P. General Provident Fund Rules, 1955

(a)in respect of any specified nominee, that in the event of his predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person as may be specified in the nomination;