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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 29(4)(ii) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(ii)When the subscriber leaves no family, if a nomination made by him in accordance with the provisions of rule l4 in favour of any person or persons subsists, the amount standing to his credit in the Fund or part thereof to which the nomination relates, shall become payable to his nominee or nominees in the proportion specified in the nomination.