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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(4)(ii) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(ii)When the subscriber leaves no family and if a nomination made by him in accordance with the provisions of regulation 6 in favour of any person subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates, shall become payable to his nominee or nominees in the proportion specified in the nomination.