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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(a) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(a)if a nomination made by the subscriber in accordance with these regulations in favour of a member or members of his/her family subsists, the amount standing to his/ her credit in the fund or the part thereof to which the nomination relates, shall become payable to the nominee in the proportion specified in the nomination.