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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(i) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(i)If nomination made by the member in accordance with Rule 9 subsists, the amount standing to his/her credit in the Fund or that part thereof to which the nomination relates shall become payable to his/her nominee or nominees in accordance with such nomination; or