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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2)(ii) in The Bihar General Provident Fund Rules, 1948

(ii)If the policy has been delivered to him under clause (b) of sub-rule (1) of Rule 21, make over the policy to beneficiary, if any, or if there is no beneficiary to such persons as may be legally entitled to receive it.