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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5)(b) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(b)that the nomination shall become invalid in the event of the happening of a contigency specified therein provided that if at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring the family.