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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(4) in The General Provident Fund (U.P.) Rules, 1985

(4)A subscriber may, at any time, cancel a nomination by sending a notice in writing to the Head of the Department/Head of Office. The subscriber shall, alongwith such notice or separately, send a fresh nomination made in accordance with the provisions of this rule.