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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(3)(ii) in Bihar Contributory Provident Fund Rules, 1948

(ii)when subscriber leaves no family, if a nomination made by him in accordance with the provisions of rule 5, in favour of, any person, or persons subsists the amount standing to his credit in the Fund or the part thereof, to which the nomination relates shall become payable to his nomination in the proportion specified in the nomination.