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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1)(b) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(b)If no such nomination in favour of a member or members of the family of the subscriber subsists, or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which this nomination does not relate, as the case may be, shall notwithstanding any nomination purporting to be in favour of any person or persons other than a member or members of his family, becomes payable to the members of his family, in equal shares.