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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(ii) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(ii)If no nomination subsists, or if the nomination relates only to a part of the amount, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall become payable to the members of his/her family in equal shares, provided that no share shall be payable to :