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

State of Odisha - Subsection

Section 5(4) in The Orissa Contributory Provident Fund Rules, 1938

(4)A subscriber may at any time cancel a nomination by sending notice in writing to the Accounts Officer :Provided that the subscriber shall along with such notice send a fresh nomination made in accordance with the provisions of this Rule.