Section 20(1)(i) in The Orissa Contributory Provident Fund Rules, 1938

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1)(i) in The Orissa Contributory Provident Fund Rules, 1938

(i)if the policy has been assigned to the Governor of Orissa under Rule 19, reassign the policy in the first Form set forth in the fourth Schedule to the subscriber, or to the subscriber and the joint assured, as the case may be, and make it over to the subscriber together with a signed notice of the reassignment addressed to the Insurance Company.

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State of Odisha - Subsection

Section 20(1)(i) in The Orissa Contributory Provident Fund Rules, 1938