Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

State of Punjab - Subsection

Section 16(4) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

(4)A subscriber may at any time cancel a nomination by sending a notice in writing to the Head Office of the Corporation :Provided that the subscriber shall, along with such notice, send a fresh nomination made in accordance with the provisions of this regulation.