Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(iii) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965 (iii)In any case to which the provisions of Clauses (i) and (ii) do not apply the whole amount shall be payable to the person legally entitled to it.
