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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(ii) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(ii)If a subscriber nominates more than one person under sub-rule (i) he shall specify in the nomination the amount of 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 any time.