Section 17(3) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(3)If a subscriber at any time acquires a family or re marries, any declaration already made under sub-rule (1) or (2) above as the case may be, shall, forthwith become null and void and unless a revised declaration is received by the Board the amount of his accumulations shall be dealt with under the provisions of rule 18 as the case may be.
