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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in The Bihar General Provident Fund Rules, 1948

(3)A subscriber who has no family shall similarly nominate a person or persons in the form set forth in Second Schedule:Provided that a nomination made under this sub-rule shall be deemed to have been duly made in accordance with these Rules only for so long the subscriber has no family.