Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(3) in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988 (3)If, at the time of making a nomination an employed person has a family, the nomination shall not be in favour of a person other than the members of such family.
