Section 7(4)(iii) in The U.P. Basic Education Provident Fund Rules, 1975

[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4)(iii) in The U.P. Basic Education Provident Fund Rules, 1975

(iii)when the subscriber leaves no family and no nomination made by him in accordance with the provisions of Rule 13, subsists, or if such nomination relates only to part of the amount standing to his credit in the Fund, the relevant provisions of clause (b) and of sub-clause (ii) of clause (c) of sub-section (1) of Section 4 of the Provident funds Act, 1925, shall be applicable to the whole amount or the part thereof, to which the nomination does not relate].

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 7(4)(iii) in The U.P. Basic Education Provident Fund Rules, 1975