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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(7) in The M.P. Housing Board Regulations, 1977

(7)The employee may nominate a person to receive security deposit in the event of his death while in service or before the security is refunded :Provided that where there is no nomination, the Board shall pay the amount only to the person or persons who produce the orders of a competent Court entitling the said person or persons to receive the amount.