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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(2)If the person to whom under these regulations any amount is to be paid is a lunatic for whose estate a Manager has been appointed in this behalf under Indian Lunacy Act, 1912, the payment shall be made to such Manager and not to the lunatic.