Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(5)(a) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

(a)in respect of any specified nominee, that in the event of his predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination : provided that such other person or persons shall, if the subscriber has other members of his family, be such other member or members.