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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(a) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

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