(8)Nothing in Sub-rules (1) to (3) shall be deemed to invalidate or to require the replacement by a nomination thereunder of a nomination duly made before and subsisting before these rules have come into force :Provided that in respect of every such nomination, the subscriber shall as soon as may be after these rules have come into force, send to the Executive Officer a contingent notice of cancellation in such one of the Forms P.F. 2 (A) and P.F. 2 (B) appended to the rules as is appropriate in the circumstances.
