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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3)(a) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

(a)to a person mentioned under 5(k), unless the Controlling Authority is satisfied that such person was dependent on the deceased employee for support;