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[Cites 0, Cited by 0] [Section 16H(2)] [Section 16H] [Entire Act]

State of Rajasthan - Subsection

Section 16H(2)(ii) in RSWC Employees General Provident Fund Regulations, 1990

(ii)an amount equal to the amount assured together with any accrued bonuses, whichever is less, and in default, the provisions of sub-rule (4) of Rule 16-E applicable to a failure to assign and deliver a policy shall apply.