Telecom Regulatory Authority Of India - Subsection
Section 14(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)If a subscriber nominates more than one person under sub-rule (1), he shall specify in the nomination Form the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may stand to his credit in the Fund at anytime.
