Section 4(1)(b) in The Provident Funds Act, 1925

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Union of India - Subsection

Section 4(1)(b) in The Provident Funds Act, 1925

(b)if the whole sum or balance, as the case may be, does not exceed five thousand rupees, pay the same, or any part thereof, which is not payable under clause (a), to any person nominated to receive it under the rules of the Funds, or, if no person is so nominated, to any person appearing to him to be otherwise entitled to receive it; or

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Union of India - Subsection

Section 4(1)(b) in The Provident Funds Act, 1925