(3)The provisions of this section as amended by sub-section (1) of section 2 of the Provident Funds (Amendment) Act, 1946, (11 of1946) shall apply also to all such nominations made before the date of the commencement of that Act:Provided that the provisions of this section as so amended shall not operate to affect any case, in which before the said date any sum has been paid, or has under the rules of the Fund become payable in pursuance of any nomination duly made in accordance with those rules.
