Section 27(2)(d) in State Bank of India Employees Provident Fund Regulations, 2015

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Union of India - Subsection

Section 27(2)(d) in State Bank of India Employees Provident Fund Regulations, 2015

(d)any sum or any part thereof which is not payable to any person under sub-clause (a) or sub-clause (b) or sub-clause (c), shall become payable to any person on production of probate, letters of administration or a succession certificate in accordance with the provisions of section 4 of the Provident Funds Act,1925.

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Union of India - Subsection

Section 27(2)(d) in State Bank of India Employees Provident Fund Regulations, 2015