Section 22(4)(iii) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(4)(iii) in The General Provident Fund (U.P.) Rules, 1985

(iii)When the subscriber leaves no family and no nomination made by him in accordance with the provisions of Rule 5 subsists, or if such nomination relates 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.

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State of Uttar Pradesh - Subsection

Section 22(4)(iii) in The General Provident Fund (U.P.) Rules, 1985