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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1)(b) in The M.P. General Provident Fund Rules, 1955

(b)has acquired a family in cases where the subscriber has made no nomination in favour of a member of his family under the proviso to sub-rule (1) of Rule 8.