Section 33(4)(ii) in The General Provident Fund (Central Service) Rules, 1960

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Union of India - Subsection

Section 33(4)(ii) in The General Provident Fund (Central Service) Rules, 1960

(ii)When the subscriber leaves no family, if a nomination made by him in accordance with the provisions of Rule 5 in favour of any person or persons subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates, shall become payable to his nominee or nominees in the proportion specified in the nomination.

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Union of India - Subsection

Section 33(4)(ii) in The General Provident Fund (Central Service) Rules, 1960