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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2)(ii) in Bihar Contributory Provident Fund Rules, 1948

(ii)if the policy has been delivered to him under clause (b) of sub-rule (1) of rule 19, make over the Policy to the beneficiary, if any or, if there is no beneficiary, such person as may be legally, entitled to receive it.