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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2)(b) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945

(b)When the subscriber leaves no family :-
(i)If a nomination made by him in accordance with the provisions of rule 11 in favour of any person or persons subsists, the amounts so standing to his credit in the fund or the part thereof to which the nomination relates shall become payable to his nominees or nominees in the proportion specified in the nomination.
(ii)Or, if no nomination made by him in accordance with the provisions of rule 11 subsists, or if such nomination relates only to a part of the amount standing to his credit in the fund, the whole amount or the part thereof to which the nomination does not relate shall be payable to his legal heirs.