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State of Madhya Pradesh - Section

Section 17 in The M.P. Madhyamik Shiksha Niyam, 1966

17. Provident Fund to be free from all liability.

- Any sum, standing to the credit of any subscriber to the fund at the time of his death and payable to any dependent of the subscriber or to such persons as may be authorised by law to receive payment on his behalf, shall subject to any deductions authorised by these rules, vest in the dependent and shall be free of any debt or other liability incurred by the dependent before the death of the subscriber:Provided that if no nomination has been made by the subscriber, such sum shall be paid to the dependents in order of preference given in clause (b) of Rule 2.