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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(b) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(b)if no such nomination in favour of a member or members of the family of the subscriber subsists or if such nomination relates only to a part of the whole amount standing to his/her credit in the fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall notwithstanding any nomination purporting to be in favour of any person or persons other than a member or members of his/her family becomes payable to the members of his/her family in equal shares: