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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

(2)If a subscriber nominates more than one person under sub-regulation (1), he shall specify in the nomination the percentage of share payable to each of the nominees in such manner as to cover the whole of the amount that stand to his credit in the Fund at any time.