Section 24(2)(ii) in The General Provident Fund (Central Service) Rules, 1960

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(ii) in The General Provident Fund (Central Service) Rules, 1960

(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of rule 22, make over the policy to the beneficiary, if any, or it there is no beneficiary, to such persons as may be legally entitled to receive it.

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Union of India - Subsection

Section 24(2)(ii) in The General Provident Fund (Central Service) Rules, 1960