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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Orissa Contributory Provident Fund Rules, 1938

(2)If the policy lapses or becomes assigned otherwise than to the Governor of Orissa, under Rule 19, charged or encumbered, the provisions of Sub-rule (4) of Rule 19 applicable failure to assign and deliver a policy shall apply.