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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(b) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(b)the Chief Accounts Officer shall attach to the statement of account on enquiry whether the subscriber-
(i)desires to make any alternation in any nomination made under rule 6;
(ii)has acquired a fami1y in a case where the subscriber has made no nomination in favour of a member of his family under the first proviso to sub-rule (1) of rule 6.