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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. General Provident Fund Rules, 1955

(2)If a subscriber nominates more than one person under sub-rule (1), he shall specify in the nomination the amount or share playable to each of nominees in such manner as to cover the whole of the amount that may stand to his credit in the Fund at any time.