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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(2)(ii) in The General Provident Fund (Orissa) Rules, 1938

(ii)if the policy has been delivered to him under Clause (b) of Sub-rule (1) or Rule, 21 make over the Policy to the beneficiary, if any, or, if there is no beneficiary, to such person as may be legally entitled to receive it.