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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5)(a) in The Orissa Contributory Provident Fund Rules, 1938

(a)in respect of any specified nominee that in the event of his predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person as may be specified in the nomination;