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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

(4)The nomination made by an officer who has no family at the time of making the nomination or a provision made in a nomination under Clause (a) of sub-rule (3) by an officer whose family consists at the date of making the nomination, of only one member, shall become invalid in the event of the officer subsequently, acquiring a family or an additional member in the family as the case may be.