Section 4(1)(i) in The Jammu and Kashmir Provident Funds Act, 1998

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State of Jammu-Kashmir - Subsection

Section 4(1)(i) in The Jammu and Kashmir Provident Funds Act, 1998

(i)if the subscriber or depositor or, if he is dead, the person to whom in the absence of any valid assignment the sum or balance would be payable under this sub-section gives his consent in writing, pay the sum or part or the balance thereof, as the case may be, to the assignee, or

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State of Jammu-Kashmir - Subsection

Section 4(1)(i) in The Jammu and Kashmir Provident Funds Act, 1998