Section 27(2)(b) in State Bank of India Employees Provident Fund Regulations, 2015

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Union of India - Subsection

Section 27(2)(b) in State Bank of India Employees Provident Fund Regulations, 2015

(b)If any such nomination subsists in favour of any person who is not a dependant, the amount standing to his credit in the Fund or, as the case may be, the part thereof to which the nomination relates, shall become payable to such nominee if the amount does not exceed five thousand rupees;

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Union of India - Subsection

Section 27(2)(b) in State Bank of India Employees Provident Fund Regulations, 2015