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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(4)(iv) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(iv)When the subscriber leaves no family and no nomination made by him in accordance with the provision of Rule 69 subsits or if such nomination relates only to a part of an amount standing to his credit in the Fund, the relevant provisions of clause (b) of Section 4 of the Provident Fund Act, 1925 are applicable to whole amount or the part thereof to which the nomination does not relate.