Section 24(3)(d) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

(d)to a brother of deceased employee on his attaining the age of 11 years; and

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