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

State of Haryana - Subsection

Section 5(2) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(2)If a subscriber nominates more than one person under sub-clause (1), he shall specify in the nomination the amount of share payable to each of the nominees in such manner as to cover the whole of the amount that may stand to his credit in the fund at any time.