Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(5)The employee may, at any time, cancel a nomination by sending a notice in writing to the Head of Office :Provided that he shall, alongwith such notice, send a fresh nomination made in accordance with this regulation.