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

State of Rajasthan - Subsection

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

(ii)if the policy has been delivered to him under clause (b) of sub-rule (i) of Rule 16 E make over the policy to the beneficiary if any or if there is no beneficiary, to such person as may be legally entitled to receive it.