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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(ii) in The Orissa Contributory Provident Fund Rules, 1938

(ii)an amount equal to the amount assured together with any accrued bonuses, whichever is less, and, in default, the provisions of Sub-rule (4) of Rule 19 applicable to a failure to assign and deliver a policy shall apply.